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[Cites 0, Cited by 1] [Section 15(2)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(2)(c) in Andhra Pradesh Municipalities Act, 1965

(c)interested in a subsisting lease or contract entered into with or any work being done for, the council except as a share-holder, other than a director, in a company: