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 2] [Entire Act] State of West Bengal - Subsection Section 2(e) in The Howrah Improvement Act, 1956 (e)"Chairman" means the Chairman of the Board;(ee)[ "Chief Executive Officer" means the person appointed by the State Government to be the Chief Executive Officer of the Board;] [Clause (ee) inserted by W.B. Act 15 of 1995.]
