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 3] [Entire Act] Bengal Presidency - Subsection Section 3(2) in Calcutta Improvement Act, 1911 (2)The names of the persons elected under clauses (c) and (d) of subsection (I) shall be published by notification by the Chairman.[4A. [(Appointment of Trustees while the Corporation is superseded.)]: - omitted by W. B. Act 52 of 1950.
