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] [Entire Act] State of West Bengal - Section Section 144 in The Calcutta Improvement Act, 1911 144. Power, of State Government to cancel rules made under section 138. - The [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] may at any time, by notification, cancel any rule made by the Board under section 138.
