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 21] [Entire Act] State of Jharkhand - Subsection Section 21(2) in Jharkhand Municipal Act, 2011 (2)No such process of recall shall be initiated -(a)within a period of one year from the date on which a councillor is elected and enters upon his office, or(b)If the remaining term of office is less than six months.
