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 4] [Entire Act] State of Maharashtra - Subsection Section 4(6) in Nagpur rules Relating to the Election of Councillors (6)The scrutiny shall be completed on the day appointed in this behalf under rule 1 and no adjournment of the proceedings shall be allowed.
