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State of Maharashtra - Section

Section 2 in Nagpur rules Relating to the Election of Councillors

2.

Every such notice shall be published by being affixed on the notice board of the Corporation office and at the office of the Registrar of Trade Unions, Madhya Pradesh, and at such other places as the Commissioner may determine. Any failure to publish the notice by affixing it at the places determined by the Commissioner shall not affect its publication.