AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
  
  
    

72. First meeting of the Corporation after general election.

The first meeting of the Corporation after a general election shall be held as early as possible after the publication of the results of the election2*** under section 14 and shall be convened by the Administrator.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement