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 25 in The Howrah Improvement Act, 1956 25. Security for performance of contract. - The Chairman shall take sufficient security for the due performance of every contract involving an expenditure exceeding [five thousand rupees] [Words substituted for the words 'one thousand rupees' by W.B. Act 43 of 1983.].
