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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(xv) in Rajasthan Municipalities Act, 2009

(xv)if he, save as hereinafter provided, has directly or indirectly, by himself or any member of his family or his partner, employer or employee, any share or interest in any work done or supply made by the order of such Municipality or in any contract or employment with or under or by or on behalf of such Municipality, or