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 36] [Entire Act] State of West Bengal - Subsection Section 36(2) in West Bengal Shops and Establishments Rules, 1964 (2)Court-fee stamps shall be cancelled by punching in the manner laid down in section 30 of the Court-fees Act, 1870 (VII of 1870).
