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[Cites 0, Cited by 0] [Section 80B(3)] [Section 80B] [Entire Act]

State of Maharashtra - Subsection

Section 80B(3)(b) in The Mumbai Municipal Corporation Act, 1888

(b)[ the procedure to be followed by the Commission for selecting candidates and by the Corporation or the Brihan Mumbai Electric Supply and Transport Committee, as the case may be, for consultation with the Commission] [Clause (b) was substituted by Maharashtra 27 of 1999, Section 36(b), (w.e.f. 23-4-1999).];