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 1] [Section 61A] [Entire Act] Bengal Presidency - Subsection Section 61A(1) in The Calcutta Police Act, 1866 (1)With the previous sanction of the State government, the Commissioner of Police may, from time to time, by notification in the Official Gazette, prescribed the types of vehicles shall not be driven or used in streets or public places.
