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[Cites 0, Cited by 0] [Section 482] [Entire Act]

State of Gujarat - Subsection

Section 482(2) in The Gujarat Provincial Municipal Corporations Act, 1949

(2)For the purposes of sub-section (1) the word "Government" in the definition of "legal remuneration" in section 161 of the Indian Penal Code (XLV of 1860), shall be deemed to include the Corporation.