Legal Document View

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
[Cites 0, Cited by 0] [Section 6A(2)] [Section 6A] [Entire Act]

State of West Bengal - Subsection

Section 6A(2)(c) in The Bengal Money-Lenders Act, 1940

(c)intervene, with the permission of the Court, in any judicial proceeding under this Act against a money-lender in order to adduce such evidence which may be relevant in connection with such proceeding.