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 1] [Section 39] [Entire Act]

Bengal Presidency - Subsection

Section 39(2) in The Calcutta Police Act, 1866

(2)Any person aggrieved by an order refusing to grant a licence under the proviso to sub-section (1) may, within thirty days from the date of such order, prefer an appeal against such order to the State Government may, after giving the appellant an opportunity of being heard, confirm, modify or set aside such order.