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[Cites 0, Cited by 0] [Section 7(12)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(12)(i) in The Maharashtra Local Authority Members Disqualification Rules, 1987

(i)inspect within five days of the order or within such further time not exceeding five days as the Commissioner or, as the case may be, the Collector, may allow, the documents specified in the list referred to in sub-rule (6) of this rule;