Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78A] [Entire Act] State of Maharashtra - Subsection Section 78A(2) in The Mumbai Municipal Corporation Act, 1888 (2)The municipal chief auditor shall not be eligible for further office under the corporation after he has ceased to hold his office.
