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 428] [Entire Act] State of Maharashtra - Subsection Section 428(4) in The City of Nagpur Corporation Act, 1948 (4)Every election not called in question in accordance with the foregoing provisions shall be deemed to have been to all intents a good and valid election.[Part XIII
