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 579] [Entire Act] State of West Bengal - Subsection Section 579(3) in The Calcutta Municipal Corporation Act, 1980 (3)A Municipal Magistrate shall, if he is stipendiary, be paid by the State Government such salary, pension leave and other allowances as it may, from time to time, determine.
