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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(14) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977

(14)"Municipal Corporation" means a Municipal Corporation established or constituted under the Bombay Municipal Corporation Act, or the Bombay Provincial Municipal Corporation Act, 1949, or the City of Nagpur Corporation Act, 1948;