Section 54(1)(a) in The City of Panaji Corporation Act, 2002

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State of Goa - Subsection

Section 54(1)(a) in The City of Panaji Corporation Act, 2002

(a)has, directly or indirectly, by himself or his spouse or partner, any share or interest in any contract or employment with, by, or on behalf of the Corporation, other than an interest in land held on a lease from the Corporation, or is a director, secretary, manager or other salaried officer of an incorporated company which has any such share or interest; or

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State of Goa - Subsection

Section 54(1)(a) in The City of Panaji Corporation Act, 2002