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 68] [Entire Act] State of Maharashtra - Subsection Section 68(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (1)The term of office of the Chairman of the Standing Committee shall be co-terminus with his term of office as President.
