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[Cites 0, Cited by 0] [Section 42(6A)] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(6A)(i) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(i)a true copy of the application preferred by him to the Scrutiny Committee for issuance of the Validity Certificate or any other proof of having made such application to the Scrutiny Committee ; and