Legal Document View

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
[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2)(xv) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.

(xv)[ one member of the West Bengal Legislative Assembly from amongst the members elected under clause (66) under the heading "(iii) elected members" of sub-section (2) of section 3, to be elected by the members of the West Bengal Legislative Assembly] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W.B. Act 21 of 1996.].