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 103] [Entire Act] State of Jharkhand - Subsection Section 103(3) in Jharkhand Municipal Act, 2011 (3)On receipt of a requisition under sub-section (1), the Standing Committee shall forthwith forward a copy thereof to the Council together with a report of the steps taken in pursuance of the said requisition.
