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 137] [Entire Act] State of West Bengal - Subsection Section 137(1) in The Howrah Improvement Act, 1956 (1)Notwithstanding anything contained in section 135, the Board may advance any sum standing at the credit of the revenue account for the purpose of meeting capital expenditure.
