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 189] [Entire Act] State of West Bengal - Subsection Section 189(3) in Kolkata Municipal Corporation Act, 1980 (3)The Chairman and the other members shall be appointed by the State Government on such terms and conditions as it may determine and shall be paid from the Municipal Fund.
