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[Cites 0, Cited by 0] [Section 64C] [Entire Act]

State of Maharashtra - Subsection

Section 64C(2) in The Mumbai Municipal Corporation Act, 1888

(2)Any willful or intentional delay or negligence in discharge of the official duties or in carrying out the official work assigned or pertaining to such Municipal Officer and servant shall amount to dereliction of official duties and shall make such Municipal Officer or servant liable for appropriate disciplinary action under the relevant disciplinary rules applicable to such employees.