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 28G] [Entire Act] State of Maharashtra - Subsection Section 28G(5) in The Mumbai Municipal Corporation Act, 1888 (5)No prosecution for an offence under this section shall be instituted except within six months next after the date of the declaration of, the result of the election.
