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 4] [Entire Act] State of West Bengal - Subsection Section 4(4) in The Mahajati Sadan Act, 1949 (4)Orders for the payment of money on behalf of the Board shall be deemed to be sufficiently authenticated if signed by two trustees and countersigned by the Secretary of the Board.
