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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

Nagpur Province - Subsection

Section 31(3)(e) in The City of Nagpur Corporation Act, 1948

(e)the occasional sale to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] on behalf of the Corporation, to a value not exceeding in any one official year five hundred rupees, of any article in which he regularly trades.