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 386] [Entire Act] State of Assam - Subsection Section 386(2) in Gauhati Municipal Corporation Act, 1971 (2)Nothing in this section shall be deemed to apply to a cheque drawn upon the. Municipal Fund under any of the provisions of this Act, or to any deed of contract.
