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 20] [Entire Act] State of West Bengal - Subsection Section 20(7) in The Bengal Money-Lenders Act, 1940 (7)The powers conferred on a Court under sub-section (1) may be exercised by a Court in appeal or in revision.
