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 15] [Entire Act] State of Himachal Pradesh - Subsection Section 15(2) in The Himachal Pradesh Municipal Corporation Act, 1994 (2)On the acceptance of the resignation under sub-section (1) the seat of the member shall be deemed to have become vacant and the same be filled up under section 19 of this Act.
