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 15] [Section 21] [Entire Act] State of Haryana - Subsection Section 21(3) in The Haryana Municipal Act, 1973 (3)[ If the motion is carried with the support of not less than twothirds of the elected members of the committee, the vice-president shall be deemed to have vacated his office.
