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 168] [Entire Act] Greater Bengaluru City Corporation - Section 168(9) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (9)No act or proceedings undertaken under this Act by the WardCommittee shall be invalid merely on the ground of any vacancy in it.
