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 144] [Entire Act] State of West Bengal - Subsection Section 144(2) in The Chandernagore Municipal Corporation Act, 1990 (2)Every warrant issued under this section shall be signed by the Chief Executive Officer or any other officer authorised by him in this behalf.
