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[Cites 0, Cited by 0] [Section 415(3)] [Section 415] [Entire Act]

State of Maharashtra - Subsection

Section 415(3)(c) in The City of Nagpur Corporation Act, 1948

(c)the procedure to be followed in dismissing or removing from office or otherwise punishing or penalising any Corporation officer or servant, and the cases in which and the authorities to which an appeal may be allowed;