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 12] [Entire Act] State of West Bengal - Subsection Section 12(2) in West Bengal Workmen's House-Rent Allowance Rules, 1975 (2)Court-fee stamps shall be cancelled by punching in the manner laid down in sub-section (2) of Section 44 of the West Bengal court-fees Act, 1970 (West Bengal Act X of 1970).
