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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Jharkhand - Subsection

Section 80(2)(a) in Jharkhand Municipal Act, 2011

(a)the provisions of this sub-section shall not apply to a councillor who is a member of, or is in employment under, any public institution or organization under any law for the time being in force, and