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 34] [Entire Act]

State of West Bengal - Subsection

Section 34(3) in The West Bengal Security Act, 1950

(3)Notwithstanding anything contained in Schedule II to the Code of Criminal Procedure, 1898 ( Act V of 1898), a contravention of the provisions of section 10 shall be triable by a Court of Session, a Presidency Magistrate or a Magistrate of the first class.