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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(2)(b) in Nagpur Improvement Trust Act, 1936

(b)in every other case, unless the modification is, in the opinion of the [State] [Substituted for 'provincial' by A. O., 1950.] Government, not of sufficient importance to require republication.