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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Bombay Presidency - Subsection

Section 50(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)The Corporation may, subject to the regulations, permit the Transport Manager or any other officer referred to in sub-section (1) to perform while on duty or during leave a specified service or series of services for a private person or body or for a public body, including a local authority or for the Government and to receive remuneration therefor.