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 9] [Entire Act] State of West Bengal - Subsection Section 9(3) in The West Bengal Separation of Judicial And Executive Functions Act, 1970 (3)The High Court may delegate its powers under this section to the Sessions Judge of the district, subject to such conditions, if any, as it thinks fit.".
