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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Jharkhand - Subsection

Section 80(2)(b) in Jharkhand Municipal Act, 2011

(b)a councillor shall not, by reason of his membership of a company or other body, be treated as having any pecuniary interest in such company or other body if he has no beneficial interest in any share or stock of such company or other body.