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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Maharashtra - Subsection

Section 76(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(4)[ No Council shall employ any person, who has not completed fifteen years, to serve as a member of its sanitary staff.] [Sub-section (4) was added by Maharashtra 45 of 1975, Section 6.]