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[Cites 0, Cited by 0] [Section 37(2A)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(2A)(i) in The Mumbai Municipal Corporation Act, 1888

(i)a true copy of the application preferred by him to the Scrutiny Committee for issuance of the validity certificate or any other proof of having made such application to the Scrutiny Committee; and