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 36] [Entire Act] State of West Bengal - Subsection Section 36(4) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India (4)The entering of appearance of the respondent or respondents, including the filing of Vakalatnamas and Powers of Attorney.
