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 25] [Entire Act] State of Jharkhand - Subsection Section 25(3) in The Jharkhand Area Autonomous Council Act, 1994 (3)The verified copy of the minutes of every meeting of the Council and the Executive Council shall be forwarded to the State Government by the Secretary.
