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 137] [Entire Act] State of West Bengal - Subsection Section 137(2) in The Howrah Improvement Act, 1956 (2)Every such advance shall, unless a direction is given by the State Government under sub-section (2) of section 135, be refunded to the revenue account as soon as may be practicable.
