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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Chattisgarh - Subsection

Section 59(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)Nothing in the foregoing sub-sections shall apply to any such share or interest as under Section 35 it is permissible for a Councillor to have without being thereby prohibited from voting or taking part in the discussion of any matter.