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 125] [Entire Act] State of Assam - Subsection Section 125(1) in Gauhati Municipal Corporation Act, 1971 (1)Debentures issued under this Act shall be in such form as the Corporation may with the previous sanction of the State Government from time to time determine.
