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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Chattisgarh - Subsection

Section 35(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)No Councillor shall vote or take part in the discussion of any matter before a meeting in which he has directly or indirectly, by himself or his partner, any share or interest in any contract grant or employment with, by or on behalf of, the Corporation.