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[Cites 0, Cited by 0] [Section 460DD(1)] [Section 460DD] [Entire Act]

State of Maharashtra - Subsection

Section 460DD(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)repayments of moneys belonging to contractors, consumers or other persons, held in deposit and of moneys collected or credited to the [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted for the words 'Bombay Electric Supply and Transport Fund' by Maharashtra 25 of 1996, schedule (w.e.f. 4.9.1996).] by mistake;