Legal Document View

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
[Cites 0, Cited by 0] [Section 78C(1)] [Section 78C] [Entire Act]

State of Maharashtra - Subsection

Section 78C(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)[ be the Principal Municipal Finance Officer to advise the Commissioner on financial matters and perform such duties with regard to the municipal finance as shall be required of him by the Corporation, [Standing Committee] [Clause (a) was substituted for the original by Maharashtra 70 of 1975, Section 5(a)] or the Commissioner;]