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 142] [Entire Act] State of West Bengal - Subsection Section 142(b) in The Howrah Improvement Act, 1956 (b)by written summons require any person having the custody or control of, or being accountable for, any such document to appear in person before him; and
