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 125] [Entire Act] State of West Bengal - Subsection Section 125(2) in The West Bengal Separation of Judicial And Executive Functions Act, 1970 (2)in sub-section (3), after the words "the State Government may", the words ", in consultation with the High Court," shall be inserted.
