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 4] [Section 4] [Entire Act] State of West Bengal - Subsection Section 4(1) in The Goondas Act, 1923 (1)On receipt of the report of the Commissioner of Police or of the District Magistrate, as the case may be, the State Government may make an order for the issue of a warrant for the arrest of the person against whom the report has been matte.
