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 14] [Entire Act] State of West Bengal - Subsection Section 14(1) in The Howrah Improvement Act, 1956 (1)The term of office of the Trustees appointed under section 4 shall be such period, not exceeding three years, as may be fixed by the State Government.
