Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 115] [Entire Act] State of Maharashtra - Subsection Section 115(7) in The City of Nagpur Corporation Act, 1948 (7)Such sanction, if any, shall be published in the Gazette and the tax shall then come into force on such date as may be specified in that notification.
