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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(1)(i) in The Delhi Municipal Corporation Act, 1957

(i)if he is interested in any subsisting contract made with, or any work being done for, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).] except as a shareholder (other than a director) in an incorporated company or as a member of a co-operative society;