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 95 in Presidency Small Cause Courts Act, 1882 95. Place of imprisonment. - Any person ordered by the Small Cause Court to be imprisoned may be imprisoned in such place as the [State Government], from time to time, appoints in this behalf.
