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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 55(2)(ii) in Arunachal Pradesh Municipal Act, 2007

(ii)a Councillor shall not, by reason of his membership of a company or other body, be treated as having any pecuniary interest in such company or other body if he has no beneficial interest in any share or stock of such company or other body.