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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Meghalaya - Subsection

Section 55(a) in Meghalaya Municipal Act, 1973

(a)of his having a share or interest in-
(i)a contract entered into between the Board and any incorporated or registered Cooperative Society of which such Commissioner is a member or share holder; or
(ii)any agreement for the loan of money, or my security for the payment of money only; or
(iii)any newspaper in which any advertisement relating to the affairs of the municipality is inserted; or