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[Cites 0, Cited by 0] [Section 60A(3)] [Section 60A] [Entire Act]

State of Maharashtra - Subsection

Section 60A(3)(ii) in The Maharashtra Municipal Corporations Act, 1949

(ii)a statement showing the boards, councils, committees and other bodies, by whatever name called, constituted for the purpose of exercising the functions of the Corporation or rendering advise to it, whether or not the meetings of those boards, councils, committees and other bodies are open to the public or the minutes of such meetings are accessible to the public;