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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(2) in The Punjab Town Improvement Act, 1922

(2)A person associated with itself by the trust under sub-section (1) for any purpose shall have a right to take part in the discussions of that trust relative to that purpose, but shall not have a right to vote at a meeting of the trust, and shall not be deemed to be a trustee.