Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(ii) in Gujarat Municipalities (Amendment) Act, 1968

(ii)in sub-section (4), after the word, brackets and figures "sub-section (1)" the words "or the period of supersession shall by a like order be curtailed to such extent as may be specified in the order" shall be inserted.