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 358] [Entire Act] State of Karnataka - Subsection Section 358(3) in Karnataka Municipalities Act, 1964 (3)Any vacancy in the office of the interim municipal council shall be filled as soon as conveniently may be, by appointment by the Government.
