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 260] [Entire Act] State of West Bengal - Subsection Section 260(6) in The Chandernagore Municipal Corporation Act, 1990 (6)The State Government may prescribe the person by whom an information relating to birth and death should be given to the Corporation.
