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 7] [Entire Act] Bombay Presidency - Section Section 17 in The Bombay Provincial Municipal Corporations Act, 1949 17. [Disqualification of voter for corrupt practice.] - Deleted by Gujarat 11 of 1994, section 4.
