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 226] [Entire Act] State of Gujarat - Subsection Section 226(6) in The Gujarat Municipalities Act, 1963 (6)The foregoing provisions of this section shall mutatis mutandis apply to the service of any summons, requisition or order issued under this Act and to be served on any person.
