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[Cites 0, Cited by 0] [Section 28C] [Entire Act]

State of Maharashtra - Subsection

Section 28C(1) in The Mumbai Municipal Corporation Act, 1888

(1)If any person to whom this section applies is without reasonable cause guilty of any act or omission in breach of his official duty, he shall, on conviction, be punished with fine which may extend to five hundred rupees.