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 263G] [Entire Act] State of West Bengal - Subsection Section 263G(2) in The Asansol Municipal Corporation Act, 1990. (2)When so required, it shall be the duty of the Corporation to participate in such process of Co-ordination in accordance with such procedure as the State Government may determine.
