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 114(3)] [Section 114] [Entire Act] State of West Bengal - Subsection Section 114(3)(b) in The Calcutta Improvement Act, 1911 (b)payments due under a decree or order of a Court passed against the Board or against the Chairman ex-officio, or under an award of the Tribunal;