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 142A] [Entire Act] State of Gujarat - Subsection Section 142A(2) in The Gujarat Municipalities Act, 1963 (2)Every recommendation made by the Finance Commission together with an explanatory memorandum as to the action taken thereon shall be laid before the State Legislature".)
