Section 25(6) in Uttar Pradesh Municipal Corporation Act, 1959
(6)A person shall not be deemed to have incurred disqualification under clause (e) of sub-section (1) by reason merely of his having any share or interest in -(i)any joint stock company or any society registered or deemed to be registered under the [Uttar Pradesh, Co-operative Societies Act, 1965] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] which shall contract with or be employed by the Municipal Commissioner on behalf of the Corporation.(ii)the occasional sale to the Municipal Commissioner on behalf of the Corporation of any article in which he regularly trades to value not exceeding in the aggregate in any one calendar year to two thousand rupees.
