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 286] [Entire Act] State of West Bengal - Subsection Section 286(3) in The Chandernagore Municipal Corporation Act, 1990 (3)The State Government may appoint one of the members of the Board to be the Chairman of the Board.
