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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(2)(c) in The Delhi Municipal Corporation Act, 1957

(c)a person shall not be deemed to have any interest in a contract or works such as is referred to in clause (i) of that sub-section by reason only of his having a share or interest in—
(i)any lease, sale, exchange or purchase of immovable property or any agreement for the same; or
(ii)any agreement for the loan of money or any security for the payment of money only; or
(iii)any newspaper in which any advertisement relating to the affairs of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] is inserted; or
(iv)the sale to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation "(w.e.f. 13-1-2012)] or to any municipal authority or any officer or other employee of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] on behalf of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], of any article in which he regularly trades or the purchase from the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or from any such authority, officer or other employee on behalf of the [a Corporation ] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], of any article of a value in either case not exceeding five thousand rupees in the aggregate in any year during the period of the contract or work; or
(v)the letting out on hire to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or the hiring from the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] of any article of a value not exceeding two thousand rupees in the aggregate in any year during the period of the contract or work; or
(vi)[ any agreement or contract with the [a Corporation] [Substituted by Act 67 of 1993, section 17, for sub-clausse (vi)(w.e.f. 1-10-1993)] or any municipal authority for any goods or services which the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may generally supply.]