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 2 in The Bengal Criminal Law Amendment (Supplementary) Act, 1925 2. Definitions. - In this Act,-(a)"Code" means the Code of Criminal Procedure, 1898; and(b)"local Act" means the Bengal Criminal Law Amendment Act, 1925.
