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[Cites 0, Cited by 0] [Section 407(4)] [Section 407] [Entire Act]

State of Maharashtra - Subsection

Section 407(4)(b) in The City of Nagpur Corporation Act, 1948

(b)the Corporation persistently makes default in the performance of such duties, or in compiling with the lawful directions or orders issued by the State Government or any other authority empowered under any law for the time being in force, to issue such directions or order, to the Corporation; or