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 665] [Entire Act] State of Telangana - Subsection Section 665(c) in Greater Hyderabad Municipal Corporation Act, 1955 (c)if the offence be against any other provision of this Act, within three months next after the commission of such offence.
