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[Cites 0, Cited by 0] [Section 28G] [Entire Act]

State of Maharashtra - Subsection

Section 28G(6) in The Mumbai Municipal Corporation Act, 1888

(6)An appeal shall lie to the High Court against any sentence or order passed by a Magistrate under sub-section (1), sub-section (2) [sub-section (2A)] [These words, brackets, figure and letter were inserted by Maharashtra 21 of 1989, Section 3(c).] or sub-section (3).