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 6] [Entire Act] State of West Bengal - Subsection Section 6(3) in The Chandernagore (Assimilation Of Laws) Act, 1955 (3)No power under sub-section (1) or sub-section (2) shall be exercised by the State Government after the expiry of three years from the appointed day.
