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 6] [Entire Act] State of West Bengal - Subsection Section 6(2) in West Bengal Premises Tenancy Rules, 1956 (2)In Calcutta, such deposit may also be made, if the amount does not exceed Rs. 100 in the Calcutta Collectorate, and, in other cases, in the Reserve Bank of India, Calcutta.
