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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(nn) in The Mumbai Municipal Corporation Act, 1888

(nn)"the General Manager" means the General Manager of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] appointed under Section 60A and includes an acting General Manager appointed under Section 60B)].