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 88] [Entire Act] State of Assam - Subsection Section 88(2) in Gauhati Municipal Corporation Act, 1971 (2)In the absence of the Chairman and the Deputy Chairman from any meeting, the members of the Standing Committee shall choose one of their members to preside over the meeting.
