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] [Entire Act] State of Assam - Section Section 418 in Gauhati Municipal Corporation Act, 1971 418. Supplementary provisions regarding bye-laws. - The power to make bye-laws under this Act is subject to the conditions of the bye-laws being made after previous publication.
