Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 160] [Entire Act] State of Maharashtra - Subsection Section 160(5) in The City of Nagpur Corporation Act, 1948 (5)No officer or servant in the service of the Corporation shall directly or indirectly purchase any property at any such sale.
