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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(7) in Assam Panchayat Act, 1994

(7)No member of a Gaon Panchayat shall vote on, or take part in the discussion coming up for consideration at a meeting of Gaon Panchayat if the question is one in which apart from its general application to the public, he has any pecuniary interest, and if the person presiding has such an interest he shall not preside over the meeting when such question comes up for consideration.