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 1] [Entire Act] State of West Bengal - Subsection Section 1(2) in The Hooghly River Bridge Act, 1969 (2)It shall apply to the Port of Calcutta as defined, from time to time, under section 5 of the Indian Ports Act, 1908.
