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] [Entire Act] State of West Bengal - Section Section 52 in The Family Courts (Calcutta High Court) Rules, 1990 52. Registrar not to alter date . - Registrar will not ordinarily alter the date when the date has been fixed in the presence of both the sides.
