Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Maharashtra - Subsection

Section 188(3) in The City of Nagpur Corporation Act, 1948

(3)In respect of the execution of any work under subsection (2), the person in whose favour the [Commissioner's] order is made shall be subject to the same restriction and liabilities as are specified in sub-section (4) of section 185.