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 468] [Entire Act] State of Maharashtra - Subsection Section 468(c) in The Maharashtra Municipal Corporations Act, 1949 (c)in addition to the imposition of such fine, be required to remedy the mischief so far as lies in his power.
