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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(3)(a) in The City of Nagpur Corporation Act, 1948

(a)he or any nominee of his is a member of a company or other body with which the contract is made or is proposed to be made or which has a direct pecuniary interest in the other matter under consideration,