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 430] [Entire Act] State of Assam - Subsection Section 430(b) in Gauhati Municipal Corporation Act, 1971 (b)Remove any mark set up for the purpose of indicating any execution of any work authorised by this Act or of any rule or bye-law made thereunder;
