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 5] [Entire Act] State of West Bengal - Subsection Section 5(3) in The West Bengal Relief of Rural Indebtedness Act, 1975 (3)The procedure to be followed by an authority in any proceeding before it shall, subject to the provisions of this Act, be in accordance with such rules as may be prescribed.
