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 96] [Entire Act] State of Jharkhand - Subsection Section 96(5) in Jharkhand Municipal Act, 2011 (5)For the avoidance of doubts, it is hereby declared that an order of dissolution under sub-section (1) of section 95 shall not affect or imply in any way the dissolution of the municipality as a body corporate.
