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] NCT Delhi - Subsection Section 25(2) in The Delhi Municipal Corporation Act, 1957 (2)No person shall convene, hold or attend any public meeting within any ward on the date or dates on which a poll is taken for an election in that ward.
