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 203] [Entire Act] Union of India - Subsection Section 203(3) in The Manipur Municipalities Act,1994. (3)The Government may obtain the views of the Director and thereupon either rescind the order or direct that it continues in force with such modification and for such period as it-may deem fit.
