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 47] [Entire Act] State of West Bengal - Subsection Section 47(4) in The West Bengal Panchayat Act, 1973 (4)[ Such bye-laws may provide for exemption from all or any of the tolls, fees or rates in any class of cases.] [Sub-Sections (3) and (4) inserted by W.B. Act 18 of 1994.]
