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[Cites 0, Cited by 0] [Section 403] [Entire Act]

State of Maharashtra - Subsection

Section 403(a) in The City of Nagpur Corporation Act, 1948

(a)any of the duties imposed by or under this Act or by any other law for the time being in force has not been performed or has been performed in an imperfect, inefficient or unsuitable manner; or