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 115] [Entire Act] State of West Bengal - Subsection Section 115(3) in The West Bengal Panchayat Act, 1957 (3)Every action referred to in sub-section (2) shall be commenced within three months after the accrual of the cause of action, and not afterwards.
