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 368] [Entire Act] Greater Bengaluru City Corporation - Section 368(5) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (5)The Grievance Redressal Authority shall communicate the decision of theGrievance Redressal Authority to the aggrieved citizen within such period as maybe prescribed.
