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 139] [Entire Act] Bengal Presidency - Subsection Section 139(b) in Calcutta Improvement Act, 1911 (b)such draft shall not be further proceeded with until after the expiration of a period of one month from such publication, or such longer period as the [State Government] or (in the case of rules made under section 138) the Board may appoint;
