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 9] [Entire Act] State of West Bengal - Subsection Section 9(5) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006 (5)The proceedings before the appellate authority shall be completed within a period of four months of its institution.'.]]
