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 280(1)] [Section 280] [Entire Act] State of West Bengal - Subsection Section 280(1)(b) in The Chandernagore Municipal Corporation Act, 1990 (b)the date on which the commission or the continuance of such offence is first brought to the notice of the Corporation or the Chief Executive Officer.