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 2] [Entire Act] State of West Bengal - Subsection Section 2(2) in The Calcutta High Court (Right to Information) Rules, 2006 (2)Words and expressions used but not defined in these Rules shall be the same meanings as are assigned to them irrespectively in the 'Act'.
