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 368] [Entire Act] Greater Bengaluru City Corporation - Section 368(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (4)The salary and other allowances of the Grievance Redressal Authorityshall be the same which he was entitled to prior to his retirement minus pension;
