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 90] [Entire Act] State of West Bengal - Subsection Section 90(4) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966 (4)A Director who has been removed shall not be eligible for reappointment as Director or in any other capacity under the Authority or for reelection as Director.
