Legal Document View

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
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(1)(a) in The West Bengal Revenue Intelligence (Collection And Monitoring of Information) Act, 1996

(a)For carrying out the purposes of this Act, the State Government may appoint a person to be the Director of Revenue Intelligence, together with such other persons to assist him as it thinks fit, and may specify the area or areas over which they shall exercise jurisdiction: