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[Cites 0, Cited by 0] [Section 461A(2)] [Section 461A] [Entire Act]

State of Maharashtra - Subsection

Section 461A(2)(f) in The Mumbai Municipal Corporation Act, 1888

(f)generally for regulating the travelling in or upon vehicles of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] used for the conveyance of passengers; and