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 16(1)] [Section 16] [Entire Act] State of West Bengal - Subsection Section 16(1)(a) in The West Bengal Separation of Judicial And Executive Functions Act, 1970 (a)for the words "with the previous sanction of the State Government", the words "with the previous approval of the High Court" shall be substituted;