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] [Section 5] [Entire Act] State of West Bengal - Subsection Section 5(b) in West Bengal Children Act, 1959 (b)in any other area, by-(i)the High Court, or(ii)a Court of Session, or(iii)a Presidency Magistrate, or(iv)a Magistrate of the first class, having jurisdiction to try the case.
