Section 98(1)(a) in The Chhattisgarh Municipalities Act, 1961

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State of Chattisgarh - Subsection

Section 98(1)(a) in The Chhattisgarh Municipalities Act, 1961

(a)has, directly or indirectly, by himself or his partner, any share or interest in any contract or employment with by, or on behalf of the Council, other than an interest in land held on a lease from the Council, or is a Director, Secretary, Manager or other salaried officer of an incorporated company which has any such share or interest; or

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State of Chattisgarh - Subsection

Section 98(1)(a) in The Chhattisgarh Municipalities Act, 1961