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 345(2)] [Section 345] [Entire Act] State of West Bengal - Subsection Section 345(2)(c) in Kolkata Municipal Corporation Act, 1980 (c)three shall be nominated by the State Government from the concerned departments of the State Government or statutory bodies.