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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(8) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(8)No member of the Authority shall vote or take part in the discussions on any questions coming up for consideration at the meeting of the Authority if the question is one in which, apart from its general application to the public, he has any direct or indirect pecuniary interest for himself or his relatives.