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 26] [Entire Act] State of Assam - Subsection Section 26(2) in Assam Municipal Act, 1956 (2)The Deputy Commissioner shall cause- the results of the general election to be published in the Manipur Gazette and the date of the Manipur Gazette containing the publication shall be deemed to be the date of completion of the general election.
