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 37] [Entire Act] State of West Bengal - Subsection Section 37(3) in The Bengal Agricultural Income-Tax Act, 1944 (3)The Commissioner shall not, of his own motion, revise any order under this section after the expiry of three years from the date of the order sought to be revised.
