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 160(1)] [Section 160] [Entire Act] State of West Bengal - Subsection Section 160(1)(a) in The Calcutta Improvement Act, 1911 (a)the existence of any vacancy in, or any defect in the constitution of, the Board or any Committee; or