Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(1) in The Hooghly River Bridge Act, 1969

(1)The Commissioners may, with the previous approval of the State Government, make regulations, not inconsistent with the provisions of this Act or the rules made thereunder, on such matters as may be required to be determined by regulations.