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[Cites 0, Cited by 0] [Section 190(1)] [Section 190] [Entire Act]

State of Maharashtra - Subsection

Section 190(1)(iii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(iii)if the notice under sub-section (2) of the last preceding section is not in accordance with the provisions of that sub-section or is not accompanied by the information and documents required by that sub-section or if the person giving such notice fails to furnish all the information and documents required under sub­section (3) of that section; or