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 243(7)] [Section 243] [Entire Act] State of West Bengal - Subsection Section 243(7)(c) in West Bengal Municipal Corporation Act, 2006 (c)the applicant shall receive the said licence on payment of such fee as may be determined by the Corporation, and shall renew the said licence annually.