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 Himachal Pradesh - Subsection Section 28(1) in The Himachal Pradesh Municipal Corporation Act, 1994 (1)Every municipality shall meet for the transaction of business at least once in every month at such time as may, from time to time, be fixed by the bye-laws.
