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Dhrangadhra Chemical Works Ltd. vs State Of Gujarat And Ors. on 20 September, 1972

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[Section 60] [Complete Act]
Central Government Act
Section 60(a) in The Manipur Municipalities Act, 1994.
(a) subject to the proviso to section 59 any Councillor who acquires, directly or indirectly any share or interest in any contract or employment with, under, by or on behalf of a Nagar Panchayat or a Council of which he is a Councillor;