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 20] [Entire Act] Bengal Presidency - Subsection Section 20(3) in Calcutta Improvement Act, 1911 (3)The Board may at any time dissolve, or, subject to the provisions of sub-section (1), alter the constitution of, any such Committee.
