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[Cites 0, Cited by 0] [Section 328(2)] [Section 328] [Entire Act]

State of Maharashtra - Subsection

Section 328(2)(i) in The City of Nagpur Corporation Act, 1948

(i)to communicate without delay to the [Commissioner] any information which he receives of a design to commit or of the commission of any offence against this Act or any rule or by-law made thereunder, and