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 460K] [Entire Act] State of Maharashtra - Subsection Section 460K(a) in The Mumbai Municipal Corporation Act, 1888 (a)every such contracts shall be made on behalf of the corporation by the General Manager;
