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 21] [Entire Act] State of West Bengal - Subsection Section 21(a) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India (a)All petitions must be filed in paper book Form with index along with a short list of dates and a statement of the point of law involved.
