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 597] [Entire Act] State of West Bengal - Subsection Section 597(2) in Kolkata Municipal Corporation Act, 1980 (2)Every such suit shall be instituted within three years from the date immediately following the date on which the cause of action arose.
