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 12 in The Howrah Offences Act, 1857 12. Magistrate may authorize certain police-officers to enter a gaming-house for the purpose of search and seizure. - Repealed by W.B. Act 32 of 1957.
