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 203] [Entire Act] State of West Bengal - Subsection Section 203(6) in The Asansol Municipal Corporation Act, 1990. (6)The Chairman of the Tribunal shall appoint and maintain such officer and employees in his establishment and on such terms and conditions of service as may be prescribed.
