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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2)(i) in Nagpur Improvement Trust Act, 1936

(i)he shall, before taking part in any proceedings at a meeting of the Trust or any committee relating to such area, inform the person presiding at the meeting of the nature of such interest,