Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 14C in The Rules of The High Court At Calcutta (Original Side), 1914

14C. The Court, upon being satisfied that a sufficient ground exists for requisitioning such police help, may direct the Registrar to request the Commissioner of Police to render such help to the decree-holder.