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 2] [Section 4] [Entire Act] State of West Bengal - Subsection Section 4(2) in The Tribunals Of Criminal Jurisdiction Act, 1952. (2)The distribution amongst the Tribunals of case involving scheduled offences to be tried by them shall be made by the State Government.
