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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(3)(c) in Haryana Municipal Corporation Act, 1994

(c)a person shall not be deemed to have any interest in a contract or work such as is referred to in clause (i) of sub-section (2) 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 Corporation is inserted; or
(iv)the sale to the Corporation or to any other municipal authority or any officer or other employee of the Corporation on behalf of the Corporation of any article in which he regularly trades or purchases from the Corporation or from any such authority, officer or other employee on behalf of the Corporation 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 Corporation or the hiring from the Corporation 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;
(v)any agreement or contract with the Corporation or any other municipal authority for taking water or any other thing which the Corporation may generally supply.