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 75] [Entire Act] State of West Bengal - Subsection Section 75(1) in The Howrah Improvement Act, 1956 (1)The President of the Tribunal may, from time to time, with the previous sanction of the State Government, make rules, not repugnant to the Code of Civil Procedure, 1908, for the conduct of business by the Tribunal.
