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 41] [Entire Act] State of West Bengal - Subsection Section 41(5) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974 (5)No compensation shall be claimed by any person for any damage or loss which he may sustain in consequence of any Order made under this section.
