Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76A] [Entire Act] State of Maharashtra - Subsection Section 76A(c) in The Mumbai Municipal Corporation Act, 1888 (c)be removable at any time from office by the Corporation for misconduct or for neglect of or incapacity for duties of the office.]
