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 88] [Entire Act] State of Jharkhand - Subsection Section 88(1) in Jharkhand Municipal Act, 2011 (1)The Municipal Secretary shall forward to the State Government a copy of the minutes of the proceedings of each meeting of the municipality or of the committees within seven days after they are signed..
