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 8B] [Entire Act] Bengal Presidency - Subsection Section 8B(d) in The Calcutta Suburban Police Act, 1866 (d)is guilty of any violation of duty for which no punishment is expressly provided by any other law for the time being in force,
