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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Gujarat - Subsection

Section 71(3) in The Gujarat Municipalities Act, 1963

(3)Nothing in this section shall apply to any such share or interest in any contract or employment with under, by or on behalf of a municipality, as under clauses (i), (ii) and (iv) of sub-section (3) of section 11, it is permissible for a person to have without his being thereby disqualified from becoming a councillor.