Legal Document View

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
[Cites 0, Cited by 0] [Section 149(3)] [Section 149] [Entire Act]

State of West Bengal - Subsection

Section 149(3)(b) in The Calcutta Municipal Corporation Act, 1980

(b)in the case of a renewed debenture or a new debenture issued upon subdivision, amalgamation or exchange, after the lapse of six years from the date of renewal or issue thereof, as the case may be,