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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(3) in The Bihar Municipal Act, 2007

(3)In the case of a Councillor who is married and lives with his spouse, the interest of one shall be deemed, for the purposes of this Section, to be the interest of the other.Explanation. - For the purposes of this Section and Section 54, "Company" shall mean any body corporate, and shall include a firm or other association of individuals.