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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(2)(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)if the post held by an officer or servant is above the rank of a Class IV post under the State Government, such penalties may be imposed on such officer or servant by the Council, or by the Standing Committee, if the Council so decides.]