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 328] [Entire Act] State of Bihar - Subsection Section 328(3) in The Bihar Municipal Act, 2007 (3)The State Government may, by notification, exempt any municipal area or any group of municipal areas as classified under Section 7 from the operation of all or any of the provisions of this chapter or the rules made under this Section.
