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[Cites 0, Cited by 0] [Section 440] [Entire Act]

State of Maharashtra - Subsection

Section 440(3) in The Mumbai Municipal Corporation Act, 1888

(3)An offence against this section shall be deemed to be a cognizable offence within the meaning of sections, 149, 150 and 151 of [the Code of Criminal Procedure, 1973.] [These words and figures were substituted for the words and figures 'the Code of Criminal Procedure 1882' by Maharashtra 21 of 1989, Section 50(b).]