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 39] [Entire Act] State of Maharashtra - Subsection Section 39(3) in The City of Nagpur Corporation Act, 1948 (3)At the first meeting after every general election the Corporation shall elect from among its Councillors members to serve on the Committees in sub-section (1).
