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 101] [Entire Act] State of West Bengal - Subsection Section 101(1) in The Howrah Improvement Act, 1956 (1)Whenever money is borrowed by the Board on debentures, the debentures shall be in such form as the Board, with the previous sanction of the State Government, may from time to time determine.
