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] Bengal Presidency - Section Section 5 in The Bengal Criminal Law (Arms And Explosives) Act, 1932 5. Insertion of new section 5A in Act 6 of 1908. - After section 5 of the Explosive Substances Act, 1908, the following section shall be inserted, namely :-
