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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Maharashtra - Subsection

Section 55(2) in The City of Nagpur Corporation Act, 1948

(2)The Corporation shall not pay any salary or any other allowance to any such municipal officer or servant during or on account of the period of his imprisonment ;Provided that, the Corporation may, with the previous sanction of the State Government, grant a subsistence allowance to any such officer or servant during or on account of the said period.