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 362] [Entire Act] State of West Bengal - Subsection Section 362(2) in West Bengal Municipal Corporation Act, 2006 (2)No regelation made by the Corporation under this Act shall have any validity unless and until it is approved by the State Government
