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 131] [Entire Act] State of Assam - Subsection Section 131(3) in Gauhati Municipal Corporation Act, 1971 (3)The period for the exchanging of any such consolidated loan shall not, extends beyond the farthest date within which any of the loans to be consolidated would otherwise be repayable.
