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 38A] [Entire Act] Nagpur Province - Subsection Section 38A(5) in The City of Nagpur Corporation Act, 1948 (5)The Chairperson of the Wards Committee shall be deemed to have vacated the office as soon as he ceases to be a Councillor.
