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 231] [Entire Act] State of West Bengal - Subsection Section 231(6) in The Howrah Municipal Corporation Act, 1980 (6)Nothing in sections 229 and 230 and in this section shall apply to any summons issued under this Act by any court.
