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] [Entire Act] State of Telangana - Section Section 632 in Greater Hyderabad Municipal Corporation Act, 1955 632. The three last sections inapplicable to Magistrate's summonses. - Nothing in the three last preceding sections applies to any summons issued under this Act by a Magistrate.
