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 65] [Entire Act] State of Maharashtra - Subsection Section 65(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (3)If the Council decides to appoint any Subjects Committee, such Committee shall consist of not more than five members, as it may determine.
