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 50] [Entire Act] State of West Bengal - Subsection Section 50(3) in The Rabindra Bharati Act, 1981 (3)The Court shall have the powers, by a resolution passed by the majority of its total number of members existing at the time, to cancel or modify any Regulation.
