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 238] [Entire Act] State of West Bengal - Subsection Section 238(3) in West Bengal Municipal Act, 1993 (3)Any person, who contravenes the provisions of this section, shall be liable to such fine imposed by the Board of Councilors, not exceeding three hundred rupees, as may be prescribed.
