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 91 in The West Bengal Separation of Judicial And Executive Functions Act, 1970 91. In section 406A, - (1)in clause (b), for the words "the District Magistrate", the words "any other Magistrate" shall be substituted;(2)clause (c) shall be omitted.
