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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(3) in The City of Nagpur Corporation Act, 1948

(3)The minute books prescribed by this section shall be open at the municipal office at all reasonable times to the inspection of any councillor without payment and to the inspection of any other person on payment of a fee of eight annas.