Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bengal Presidency - Subsection

Section 3(4) in The Bengal Vagrancy Act, 1943

(4)The Board may, with the previous approval of the [State] [Word Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government make regulations to provide for,-
(a)the times and places at which its meetings shall be held ;
(b)the issue of notices concerning such meetings; and
(c)the conduct of business thereat.