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 232] [Entire Act] State of Arunachal Pradesh - Subsection Section 232(c) in Arunachal Pradesh Municipal Act, 2007 (c)"Member" means a member of the State Commission, and includes the Chairperson, and a member of a regional branch of the State Commission;
