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[Cites 0, Cited by 10] [Section 11(2)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(2)(c) in The Gujarat Municipalities Act, 1963

(c)who, save as hereinafter provided, has directly or indirectly, by himself or his partner any share or interest in any work done by order or a municipality or in any contract or employment with or under or by or on behalf of a municipality, or