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 138] [Entire Act] Bengal Presidency - Subsection Section 138(2) in Calcutta Port Act, 1890 (2)If such person do appear, then the procedure laid down in the Code of Criminal Procedure, 1882 (Act X of 1882)1, from sections 242 to 248 (both inclusive), shall be followed.
