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 73] [Entire Act] State of West Bengal - Subsection Section 73(3) in The Howrah Improvement Act, 1956 (3)No statement prepared under sub-section (1) and no rule made under sub-section (2) shall have any validity unless and until it is sanctioned by the State Government.
