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 209E] [Entire Act] State of West Bengal - Subsection Section 209E(4) in The Calcutta Municipal Corporation Act, 1980 (4)The Corporation shall, with the approval of the State Government, determine by regulation the number of tickets to be issued to pullers or drivers of carts in each half-year.
