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 2] [Entire Act]

State of Bihar - Section

Section 2 in The Bengal Ferries Act, 1885

2. Extent and commencement of the Act.

- It shall extend to all the territories subject to the Lieutenant-Governor of Bengal.And it shall come into force on such date as the Lieutenant-Governor may, by notification in the Calcutta Gazette appoint in this behalf.(By the Bengal Government Notification dated the 11th June 1885, the Act came into force on the 1st August 1885)