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 4] [Entire Act] State of West Bengal - Subsection Section 4(1) in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985 (1)No metro railway shall be opened for the public carriage of passengers except with the previous sanction of the Central Government.
