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 388] [Entire Act] State of Assam - Subsection Section 388(6) in Gauhati Municipal Corporation Act, 1971 (6)Nothing is Section 386 and 387 and in this section shall apply to any summons issued under this Act by a Court.
