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 32] [Entire Act] State of West Bengal - Subsection Section 32(2) in The Bengal Agricultural Income-Tax Act, 1944 (2)No order shall be made against a person under sub-section (1) unless such person has been heard or has been given a reasonable opportunity of being heard.
