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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Bombay Presidency - Subsection

Section 57(3) in The Bombay Provincial Municipal Corporations Act, 1949

(3)Leave of absence may be granted by the Standing Committee to any officer or servant not covered by sub-section (1) or sub-section (2) excepting the Transport Manager and officers and servants appointed under the provisions of Chapter XX.