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 2] [Section 18] [Entire Act] State of West Bengal - Subsection Section 18(2) in West Bengal Municipal Act, 1993 (2)The Chairman may, at any time, by giving a notice in writing to the Board of Councilors, resign his office, and the procedure for acceptance or otherwise of the resignation shall be such as may be prescribed.
