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 176] [Entire Act] State of Maharashtra - Subsection Section 176(4) in The Maharashtra Village Panchayats Act, 1959 (4)The rules to be made under this section shall be subject to the condition of previous publication:[* * * *] [This Proviso was deleted by Maharashtra 52 of 1994, Section 5.]
