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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Karnataka - Subsection

Section 80(1) in Karnataka Municipal Corporations Act, 1976

(1)No councillor shall vote on or take part in the discussion of, any question coming up for consideration at a meeting of the corporation or any standing committee, if the question is one in which apart from its general application to the public he has any direct or indirect pecuniary interest by himself or his partner.