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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)[ having been adjudged or re-adjudged an insolvent, is under any disqualification imposed by section 103A of the Presidency-towns Insolvency Act, 1909; or section 73 of the Provincial Insolvency Act, 1920; or] [Clause (c) was substituted for the original clause by Bombay 1 of 1948, Section 3(a) read with Bombay 8 of 1948, Section 4.]