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 328] [Entire Act] State of Assam - Subsection Section 328(3) in Gauhati Municipal Corporation Act, 1971 (3)Every document submitted under subsection (1) shall be prepared in such manner and shall contain such particulars as may be required by bye-laws made in this behalf.
