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 66] [Entire Act] State of West Bengal - Subsection Section 66(i) in The West Bengal Maritime Board Act, 2000 (i)borrow moneys by means of temporary overdraft or otherwise by placing the securities held by the Board in reserve funds or on security of the fixed deposits of the Board in banks;
