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Bombay Presidency - Section

Section 374 in The Bombay Provincial Municipal Corporations Act, 1949

374. Fees and charges of licensed plumbers to be prescribed by Standing Committee. - The Standing Committee may from time to time prescribe the fees or charges to be paid to licensed plumbers for any work done by them under or for any purpose of this Act, and no licensed plumber shall demand or receive more than the fee or charge so prescribed for any such work.