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 1] [Section 415] [Entire Act] State of West Bengal - Subsection Section 415(6) in The Calcutta Municipal Corporation Act, 1980 (6)The State Government may, if it thinks fit, remove for incompetence or misconduct or any other good or sufficient reason the Chairman or a member appointed under this section.
