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 90] [Entire Act] State of Jharkhand - Subsection Section 90(2) in Jharkhand Municipal Act, 2011 (2)Every meeting of the municipality or any committee of the municipality, the minutes of the proceedings of which have been duly signed under section 86, shall be deemed to have been duly convened and to be free from any defect or irregularity.
