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 139A] [Entire Act] State of West Bengal - Subsection Section 139A(3) in The Howrah Municipal Corporation Act, 1980 (3)Nothing in this section shall exempt any person from any penalty or liability which he may otherwise have incurred under any other provision of this Act.]B. Drainage Sewerage
