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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(1)(c) in The Gujarat Provincial Municipal Corporations Act, 1949

(c)the Commissioner may impose any of the penalties specified in clause (a), (b), [c] (d), and (e) of sub-section (2) on any officer appointed by the Corporation other than the Transport Manager or any officer appointed under section 45;