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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1)(viii) in Orissa Municipal Act, 1950

(viii)is interested in a subsisting contract, either directly or indirectly made with or any work being done for the Municipality, except as shareholder in a registered joint stock company or co-operative society, constituted under the laws for the time being in force: