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 29] [Entire Act] State of West Bengal - Subsection Section 29(1) in The Hooghly River Bridge Act, 1969 (1)Whoever contravenes the provisions of section 14 or section 15 shall be punishable with fine which may extend to fifty rupees.
