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 20 in The Calcutta Pilots Act, 1859 20. Power to make rules.- It shall be lawful for the Central Government to make such rules as it shall think proper, not inconsistent with the provisions of this Act, for conducting the proceedings and regulating the practice of the said Court.
