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 132] [Entire Act] State of West Bengal - Subsection Section 132(a) in The Chandernagore Municipal Corporation Act, 1990 (a)carriage kept for sale by bona fide dealers in carriages and not used for any other purpose;
