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 3] [Entire Act] Greater Bengaluru City Corporation - Section 3(6) in Bangalore Water Supply and Sewerage Act, 1964 (6)No act done by the Board shall be called in question on the ground only of the existence of any vacancy in, or defect in the constitution of, the Board.
