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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(1)(h) in Gauhati Municipal Corporation Act, 1971

(h)if he is retained or employed in any professional capacity either personally or in the name of a firm of which he is a partner or with which he is engaged in a professional capacity in connection with any cause or proceedings in which the Corporation or any of the municipal authorities is interested or concerned;