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 42] [Entire Act] State of West Bengal - Subsection Section 42(4) in The Bengal Money-Lenders Act, 1940 (4)No Court inferior to that of a Presidency Magistrate or a Sub-divisional Magistrate or a Magistrate of the first class shall try an offence punishable under sub-section (1).
