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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(4) in The City of Nagpur Corporation Act, 1948

(4)At such meeting the [Commissioner] when called on to do so by the Corporation, shall produce any documents and make any report or statement that may be required in order to give effect to the decision of the Committee.