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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

State of Maharashtra - Subsection

Section 9B(3) in The City of Nagpur Corporation Act, 1948

(3)All the officers and members of the staff appointed or deployed for preparation of electoral rolls and conduct of election of the Corporation under this Act or the rules shall function under the superintendence, direction and control of the State Election Commissioner.