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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 509(1)] [Section 509] [Entire Act] State of Maharashtra - Subsection Section 509(1)(b) in The Mumbai Municipal Corporation Act, 1888 (b)previous to the issue, in any inquiry or proceeding of the said Chief Judge under this Act, of any summons or other process: