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 122] [Entire Act] State of West Bengal - Subsection Section 122(2) in The Howrah Improvement Act, 1956 (2)The provisions of sub-sections (3) and (4) of section 117, and sections 118 to 120 shall apply to every supplementary estimate.
