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 21A] [Entire Act] State of West Bengal - Subsection Section 21A(4) in The West Bengal Security Act, 1950 (4)If the Advisory Board is of opinion that sufficient cause does not exist for the order, the State Government shall forthwith cancel the order.
