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 8 in Cess Act, 1880 8. Government and guaranteed railways not liable to the cesses without consent of Governor General in Council. - Omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.
