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 2126] [Entire Act] Bengal Presidency - Subsection Section 2126(3) in Calcutta Port Act, 1890 (3)No bye-law, repeal or alteration of any bye-law shall have effect until the same is confirmed by the 2[Central Government].
