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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2)(iv) in The Orissa Town Planning and Improvement Trust Act, 1956

(iv)the occasional sale to the Trust to a value not exceeding two thousand rupee in anyone financial year, of any article in which he or the incorporated company regularly trades or by reason only of his having a snare or interest otherwise than as Director, Secretary or Manager or other salaried officer in any incorporated company which has any share or interest in any contract or employment with, by, or on behalf of the Trust.