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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Maharashtra - Subsection

Section 60(3) in The Maharashtra Municipal Corporations Act, 1949

(3)With reference to a municipal officer or servant appointed under Chapter XX, the, provisions of this section shall apply as if for the word "Commissioner" the words "Transport Manager" had been substituted.[Chapter IV-A]Disclosure Of Specified Information