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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Maharashtra - Subsection

Section 138(2) in The Mumbai Municipal Corporation Act, 1888

(2)An auditor so appointed may exercise any power which the [municipal chief auditor] [These words were substituted for the words 'an auditor appointed by the Corporation' by Bombay 2 of 1938, Section 8.] may exercise.