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[Cites 0, Cited by 2] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(4) in Assam Panchayat Act, 1994

(4)No member of an Anchalik Panchayat shall vote on, or take part in the discussion of, any question coming up for consideration at a meeting of the Anchalik Panchayat, or any committee, if the question is one in which apart from its original application to the public he has any direct pecuniary interest.