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 117] [Entire Act] Greater Bengaluru City Corporation - Section 117(5) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (5)The councillor concerned shall not be entitled to vote on the question referredto in sub-section (3) and the Mayor or chairman concerned shall not be entitled to
