Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 176] [Entire Act] State of Maharashtra - Subsection Section 176(2) in The Mumbai Municipal Corporation Act, 1888 (2)No refund shall be paid by the Commissioner for any period previous to the day of the delivery of such notice.
