Section 38A(2)(c) in The City of Nagpur Corporation Act, 1948

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State of Maharashtra - Subsection

Section 38A(2)(c) in The City of Nagpur Corporation Act, 1948

(c)such number of other members, not exceeding three, nominated by the Councillors referred to in clause (a), from amongst the members of recognised non-Government Organisations and community based Organisations engaged in social welfare activities working within the area of the Wards Committee :

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State of Maharashtra - Subsection

Section 38A(2)(c) in The City of Nagpur Corporation Act, 1948