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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(2)(a) in The Mumbai Municipal Corporation Act, 1888

(a)[ to any clerk or servant appointed under section 78 by the Municipal Secretary; or to any assistant auditor, clerk or servant appointed under section 788 by the Municipal Chief Auditor.] [Clause (a) was substituted by Maharashtra 10 of 1998, Section 48(a)(ii).]