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 3] [Entire Act] Bengal Presidency - Subsection Section 3(2) in The Bengal Vagrancy Act, 1943 (2)The Board shall be constituted in the manner prescribed, subject to the condition that the manner of members of the Board shall not be less than ten.
