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 96] [Entire Act] State of Maharashtra - Subsection Section 96(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (5)No suit shall be instituted under this section after the expiration of six years from the date when the cause of action arose.
