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 1] [Section 128] [Entire Act] State of Maharashtra - Subsection Section 128(2) in The Mumbai Municipal Corporation Act, 1888 (2)Except under sections 134, 196, 460H and 4601, the rates so fixed and the articles so appointed shall not be subsequently altered for the year for which they have been fixed.
