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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Jharkhand - Subsection

Section 80(3) in Jharkhand Municipal Act, 2011

(3)In the case of a councillor who is married and lives with his spouse, the interest of one shall be deemed, for the purposes of this section, to be the interest of the other.Explanation. - For the purposes of this section and section 81, "company" shall mean any body corporate, and shall include a firm or other association of individuals.