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] [Entire Act] State of Jharkhand - Section Section 596 in Jharkhand Municipal Act, 2011 596. Supplemental provisions respecting regulations. - Any regulation, which may be made by the municipality under this Act within one year from the date of commencement of this Act may be altered or rescinded by the municipality with the approval of the State Government.
