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 475C] [Entire Act] State of Maharashtra - Subsection Section 475C(1) in The Mumbai Municipal Corporation Act, 1888 (1)The Commissioner may, by general or special order, either before or after institution of the proceedings, compound any offence made punishable under section 475A.
