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 38] [Entire Act] State of West Bengal - Subsection Section 38(5) in The Calcutta Improvement Act, 1911 (5)The Board shall comply with every direction given by the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] under sub-section (4).
