Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 3 in The Bengal Touts Act, 1942

3. Amendment of section 3 of Act 18 of 1879.

- After clause (b) in the definition of "tout" in section 3 of the Legal Practitioners Act, 1879, the following word and clause shall be added, namely :-"or
(c)who is declared to be deemed to be a tout for the purposes of this Act by rules made by the High Court or the Chief Controlling Revenue-Authority, as the case may be, under section 31A.".