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 483] [Entire Act] State of West Bengal - Subsection Section 483(3) in The Calcutta Municipal Corporation Act, 1980 (3)No such conveyance shall be again brought into use until the Chief Municipal Health Officer has granted a certificate stating that it can be used without causing risk of infection.
