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] [Entire Act] State of West Bengal - Section Section 78 in The West Bengal Separation of Judicial And Executive Functions Act, 1970 78. In section 269, after the words, "State Government", wherever they occur, the words "in consultation with the High Court" shall be inserted.
