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 40] [Entire Act] State of Assam - Subsection Section 40(2) in The Bengal Public Demands Recovery Act, 1913 (2)All references in this Act to the said Schedule li shall be construed as referring to that Schedule as for the time being amended by such rules.
