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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(9) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(9)A Chief Officer shall require security for the due performance of every contract into which he enters under sub-section (6) and may, in his discretion, require security for the due performance of any other contract into which he enters under this Act.