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[Cites 0, Cited by 0] [Section 28D(2)] [Section 28D] [Entire Act]

State of Maharashtra - Subsection

Section 28D(2)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)unless, within a reasonable time after the printing of the document, one copy of the declaration is sent by the printer, together with one copy of the document,-
(i)where it is printed in Greater Bombay to the Commissioner of Police, Greater Bombay; and
(ii)in any other case, to the District Magistrate of the district in which it is printed.