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[Cites 0, Cited by 0] [Section 50I(2)] [Section 50I] [Entire Act]

State of Maharashtra - Subsection

Section 50I(2)(c) in The Mumbai Municipal Corporation Act, 1888

(c)absents himself from or is unable to attend the meetings of the Committee during eight successive months from any cause whatsoever, he shall cease to be a member of the Committee and his office shall thereupon become vacant.