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] [Entire Act] State of West Bengal - Section Section 72 in The West Bengal Housing Industry Regulation Act, 2017 72. Crediting sums realized by way of penalties to Consolidated Fund of State. - All sums realized, by way of penalties, imposed by the Appellate Tribunal of the Authority shall be credited to Consolidated Fund of the State.
