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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)a person shall not be deemed to have incurred any disqualification under clause (h) or clause (i) of sub-section (1) by reason only of his receiving:-
(i)any pension; or
(ii)any allowance or facility for serving as a Mayor or Deputy Mayor or as a Councillor; or
(iii)any fee for attendance at a meeting or any committee of the Corporation;