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 32] [Entire Act] State of West Bengal - Subsection Section 32(2) in The West Bengal Municipal Elections Act, 1994 (2)Before giving his decision on any question, or on any petition submitted under sub-section (2), the Governor may obtain the opinion of the Commission on such question or petition.
