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 45] [Entire Act] State of West Bengal - Subsection Section 45(1) in The Bengal Agricultural Debtors Act, 1936 (1)Except as otherwise provided in this Act, the provisions of-(a)the Indian Evidence Act, 1872, and(b)the Code of Civil Proceedure, 1908, shall not apply to any proceedings before a Board.
