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 14] [Entire Act] State of West Bengal - Subsection Section 14(2) in The Howrah Improvement Act, 1956 (2)Any Trustee shall, if not disqualified for any of the reasons mentioned in section 5, be eligible for reappointment at the end of his term of office.]Conduct of business.
