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] [Entire Act] State of West Bengal - Section Section 13 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India 13. - In an application for a Writ in the nature of Certiorari, there should be a statement as to the location of the records of the proceedings impugned.
