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 4(7)] [Section 4] [Entire Act]

Bengal Presidency - Subsection

Section 4(7)(c) in Bengal Suppression of Immoral Traffic Act, 1933

(c)a representative of any society recognised by the [State Government] in this behalf who has been authorised by the society to institute prosecutions under this section.