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 33] [Entire Act] State of Assam - Subsection Section 33(3) in Assam Municipal Act, 1956 (3)The said Commissioners shall at the said meeting or at a subsequent meeting elect one of their own number, other than an officer appointed under sub-section (2) of section 11, to be Vice-Chairman.
