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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Maharashtra - Subsection

Section 106(2) in The City of Nagpur Corporation Act, 1948

(2)Every such statement [shall be laid] before a meeting of the Corporation and a copy of such statement shall be sent to the State Government and to the Accountant General of the [Bombay] and shall be published in the Gazette.