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 21] [Entire Act] State of West Bengal - Subsection Section 21(5) in West Bengal Municipal Act, 1993 (5)A Councilor not belonging to any recognized political party shall furnish a statement to that effect to the competent authority within one month from the date of the first meeting of the Board of Councilors.
