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 122] [Entire Act] Bengal Presidency - Subsection Section 122(e) in Calcutta Improvement Act, 1911 (e)the proceeds of the sale of any movable property (including securities for money invested from the capital account) belonging to the Board;
