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 16 in The Howrah Offences Act, 1857 16. , 17. Pawnbrokers, etc., to report stolen property, pawnbrokers, etc., when to be deemed receivers of stolen goods.- Repealed by Bengal Act 3 of 1884.
