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 181] [Entire Act] State of Gujarat - Subsection Section 181(3) in The Gujarat Provincial Municipal Corporations Act, 1949 (3)The result of any analysis of a sample taken under sub-section (2) shall be admissible as evidence in any legal proceedings under this Act.
