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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Haryana - Subsection

Section 51(2) in The Haryana Municipal Act, 1973

(2)No member, or employee of a committee or a joint committee shall by reason only of his being a shareholder in, or a member of, any corporate or registered company, be held to be interested in any contract entered into between the said company and the committee or joint committee, but no such person as aforesaid shall take part in any proceedings of the committee or joint committee relating to any such contracts.Privileges and Liabilities