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 21] [Entire Act] State of Assam - Subsection Section 21(3) in Gauhati Municipal Corporation Act, 1971 (3)When a vacancy occurs in a Standing Committee, the Corporation shall fill up the vacancy as soon as may be by the election of another Councillor.
