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 3 in The Code Of Criminal Procedure (West Bengal Amendment) Act, 1992 3. Amendment of section 24 of Act 2 of 1974. - In sub-section (6) of section 24 of the principal Act, the proviso shall be omitted.
