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 95] [Entire Act] State of West Bengal - Subsection Section 95(1) in West Bengal Municipal Act, 1993 (1)The Board of Councilors may, from time to time, levy fee for licenses issued or permissions granted under .the provisions of this Act and may also impose charges for any specific services rendered in pursuance of the provisions of this Act.
