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(3) in The West Bengal Lifts And Escalators Act, 1955 (3)The name of every agent appointed under sub-section (2) shall be communicated to the Inspector of Lifts and the Commissioner of Police or the District Magistrate, as the case may be.
