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[Cites 0, Cited by 0] [Section 76F(2)] [Section 76F] [Entire Act]

State of Maharashtra - Subsection

Section 76F(2)(b) in The City of Nagpur Corporation Act, 1948

(b)in the case of an appeal from an order under section 76-C, within thirty days from the date of the service of the notice relating to the order under sub-section (1) or (2) of that section, as the case may be;