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 408] [Entire Act] State of West Bengal - Subsection Section 408(3) in Kolkata Municipal Corporation Act, 1980 (3)The Municipal Commissioner shall publish any declaration so confirmed or modified in the Official Gazette and the declaration shall take effect from the date of such publication.
