Legal Document View

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
[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 78(1)(b) in Arunachal Pradesh Municipal Election Rules, 2011

(b)any proceedings under the said rules, notifications or orders pending at the commencement of these rules shall be continued and disposed of as far may be in accordance with the provisions of these rules.