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 37] [Entire Act] State of West Bengal - Subsection Section 37(2) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964 (2)Regulations made by the Board under sub-section (1) shall not take effect until they have been submitted to, and confirmed by, the State Government.
