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 37A] [Entire Act] State of West Bengal - Subsection Section 37A(4) in The West Bengal Fire Services Act, 1950 (4)No person shall remove such seal except under a written order made by the Director or the superior nominated authority suo motu or on application by the owner or occupier.
