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[Cites 0, Cited by 0] [Section 50P] [Entire Act]

State of Maharashtra - Subsection

Section 50P(c) in The Mumbai Municipal Corporation Act, 1888

(c)the Chairman of the Education Committee may, whenever he thinks fit, and shall, upon a written request signed by not less than four members of the Committee, call a special meeting of the said Committee for the transaction of any business;