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[Cites 0, Cited by 0] [Section 378G] [Entire Act]

State of Maharashtra - Subsection

Section 378G(2) in The Mumbai Municipal Corporation Act, 1888

(2)For the purpose of enquiry under this section the Commissioner shall have the like powers as are conferred on him by section 155, and every person required to make or deliver a statement under this sub-section shall be deemed to be legally bound to do so within the meaning of sections 175 and 176 of the Indian Penal Code.