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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(2)(ii) in The Bihar Municipal Act, 2007

(ii)a Councillor shall not, by reason of his membership of a company or other body, be treated as having any pecuniary interest in such company or other body if he has no beneficial interest in any share or stock of such company or other body.