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[Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(3)(e) in The Mumbai Municipal Corporation Act, 1888

(e)no person shall be appointed to be executive health officer who is not a legally qualified medical practitioner;
(ee)[ the executive health officer may accept for such period as may be sanctioned by the Corporation any appointment, whether honorary or otherwise, [This clause was inserted by Bombay 6 of 1916, s, 3(3).]