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 3] [Entire Act] State of West Bengal - Section Section 22 in The Bengal Money-Lenders Act, 1940 22. Licence fees and penalties recoverable as public demands. - All licence fees and all penalties imposed under this Act shall be recoverable as public demands.
