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] [Entire Act] State of West Bengal - Section Section 41 in The West Bengal Fire Services Act, 1950 41. [ Regulation to be approved by State Government.] [Sections 41 and 42 inserted by W.B. Act 7 of 1996.] - No regulation made by the Director under sub-section (3) of section 3 shall be valid unless it is approved by the State Government.
