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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(2)(i) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(i)if the post held by a municipal servant is equivalent to Class IV post under the State Government, the penalties specified in clauses (iii), (vii) and (viii) may be imposed on such servant by the Standing Committee, and, if the Council so decides, by the President;