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] [Entire Act] Bengal Presidency - Section Section 4 in The Calcutta Pilots Act, 1859 4. Appointment of prosecutor.- The Central Government shall appoint such person as it may think proper to conduct the proceedings before the Court as prosecutor on the part of Government.
