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 21] [Entire Act] State of Arunachal Pradesh - Subsection Section 21(4) in Arunachal Pradesh Municipal Act, 2007 (4)The other members of the Empowered Standing Committee shall be nominated by the Chief Councilor from among the Councilors within a period of seven days of his entering office.
