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 385G(2)] [Section 385G] [Entire Act] State of West Bengal - Subsection Section 385G(2)(a) in West Bengal Municipal Act, 1993 (a)the qualifications for appointment of members of an Industrial Township Authority and the manner of filling casual vacancies in the office of such members;