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[Cites 0, Cited by 0] [Section 93(3)] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(3)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)where any such contract, if entered into by a Chief Officer, would require to be under seal, the same shall be sealed with the common seal of the Council;