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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Greater Bengaluru City Corporation -

Section 5(5) in Bangalore Metropolitan Region Development Authority Act, 1985

(5)A member shall not, at any meeting of the Authority or a committee thereof, take part in the discussion of or vote on any matter in which he has directly or indirectly by himself or his partner, any share or interest.