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 46] [Entire Act] State of West Bengal - Subsection Section 46(2) in The West Bengal Maritime Board Act, 2000 (2)As soon as may be after such audit report is received by the State Government, it shall cause every such report to be laid for not less than thirty days before the State Legislature.
