Legal Document View

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
[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(6)(a) in The Calcutta Metropolitan Development Authority Act, 1972

(a)that an arbitrator has misconducted himself, the State Government may remove him from his office;