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 28] [Entire Act] State of West Bengal - Subsection Section 28(3) in The West Bengal Comprehensive Area Development Act, 1974 (3)All moneys belonging to the Corporation shall be deposited in such custody and in such manner as the State Government may, by special or general order, direct.
