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 418] [Entire Act] Nagpur Province - Subsection Section 418(3) in The City of Nagpur Corporation Act, 1948 (3)The State Government may cancel its confirmation of any such by-law, and thereupon the by-law shall cease to have effect.
