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 24 in Presidency Small Cause Courts Act, 1882 24. No written statement except in cases of set-off. - Except in cases of set-off under the Code of Civil Procedure, section 111, no written statement shall be received unless required by the Court.
