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 168] [Entire Act] Greater Bengaluru City Corporation - Section 168(6) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (6)No meeting shall be held unless notice of the day and time when themeeting is to be held and of the agenda has been given at least five days beforethe day of the meeting.
