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 5] [Entire Act] Bengal Presidency - Subsection Section 5(5) in Bengal Suppression of Immoral Traffic Act, 1933 (5)No action taken by any landlord or lessor under the provisions of this section shall be called in question in any Civil Court.
