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 149] [Entire Act] State of West Bengal - Subsection Section 149(4) in The Howrah Improvement Act, 1956 (4)No rule made under this section shall have any validity unless and until it is sanctioned, with or without modification, by the State Government.
