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 13] [Entire Act] State of West Bengal - Subsection Section 13(2) in West Bengal Prisoners' Welfare Fund Rules, 2008 (2)The advance shall be in the nature of permanent advance and shall be recouped every quarter on the basis of written request from the Circle Executive Committees.
