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 9] [Entire Act] Bengal Presidency - Subsection Section 9(2) in The Bengal Criminal Law Amendment Act, 1930 (2)On receipt of the said report, the State Government shall consider the same and shall pass such order thereon as appears to the State Government to be just or proper.
