Legal Document View

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
[Cites 0, Cited by 0] [Section 460V(1)] [Section 460V] [Entire Act]

State of Maharashtra - Subsection

Section 460V(1)(d) in The Mumbai Municipal Corporation Act, 1888

(d)determining the remuneration to be paid to the persons appointed to act for any of the said officers or servants during their absence on leave;