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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Maharashtra - Subsection

Section 8A(3) in Nagpur rules Relating to the Election of Councillors

(3)In every such case aforesaid, the Commissioner shall publish a notice stating the date, place and hours of polling fixed under sub-rule (2) by affixing a copy thereof on the notice board of the Corporation office and in such other manner as he may deem fit.]