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 4] [Section 55] [Entire Act] State of Maharashtra - Subsection Section 55(2) in The Mumbai Municipal Corporation Act, 1888 (2)Every person so appointed shall be subject to the same liabilities, restrictions and conditions to which the Commissioner is subject.
