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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of West Bengal - Subsection

Section 57(b) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

(b)Suo motu reference by any of the Judges of this Court including the Hon'ble the Chief Justice calling for appropriate action in a situation, which Forms the subject-matter of a Public Interest Litigation.