Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 59(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)Subject to sub-section (5), every meeting shall be open to the public unless a majority of the Councillors present at the meeting decide that any inquiry of deliberation pending before the Corporation shall be held in camera.