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[Cites 0, Cited by 0] [Section 348] [Entire Act]

Nagpur Province - Subsection

Section 348(8) in The City of Nagpur Corporation Act, 1948

(8)The acceptance by or on behalf of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] of the fee or a licence or permission shall not entitle the person paying the fee to the licence or permission.