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[Cites 0, Cited by 0] [Section 460A(2)] [Section 460A] [Entire Act]

State of Maharashtra - Subsection

Section 460A(2)(f) in The Mumbai Municipal Corporation Act, 1888

(f)exercise any of the powers of a licensee holding a stage carriage permit under [Motor Vehicles Act, 1939] [See now the Motor Vehicles Act, 1988 (59 of 1988).] which the corporation is for the time being authorised to exercise and any other powers exercisable by the corporation under said Act in relation to the provision of mechanically propelled transport facilities for the conveyance of the public.