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 278] [Entire Act] State of Jharkhand - Subsection Section 278(1) in Jharkhand Municipal Act, 2011 (1)In the performance of its functions, the State Regulatory Commission shall be guided by such directions in matters of policy involving public interest as the State Government may give to it in writing.
