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 28] [Entire Act] State of Assam - Subsection Section 28(1) in Gauhati Municipal Corporation Act, 1971 (1)The Chairman, the Deputy Chairman or any other members of the Standing Committee may, at any time, resign his office by writing under his hand addressed to the Mayor.
