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[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

State of Maharashtra - Subsection

Section 125(1)(iv) in The Mumbai Municipal Corporation Act, 1888

(iv)[ expenditure to be incurred for the purposes of clause (q) of section 61;] [Sub-clause (iv) was inserted by Bombay 48 of 1950, Section 55(1).]