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 25] [Entire Act] State of West Bengal - Subsection Section 25(3) in The Calcutta Improvement Act, 1911 (3)Sub-sections (1) and (2) shall apply to every variation [* * *] [Words omitted by W.B. Act 32 of 1955.] of a contract on estimate, as well as to an original contract or estimate.
