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 38A] [Entire Act] State of Maharashtra - Subsection Section 38A(5) in The Mumbai Municipal Corporation Act, 1888 (5)In the absence of the Chairperson or Deputy Chairperson, the members of the special committee present shall choose one of their members to preside over their meeting,
