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[Cites 0, Cited by 0] [Section 334] [Entire Act]

State of Maharashtra - Subsection

Section 334(2) in The City of Nagpur Corporation Act, 1948

(2)With the approval of the Standing Committee and subject to the conditions and limitations prescribed by this Act, the [Commissioner] make any regulations for the grant of gratuities, rewards or certificates, to persons who have given notice of fires or who have rendered effective service to the fire brigade on the occasion of a fire.