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] State of Jharkhand - Section Section 9 in Bengal Cruelty to Animals Act, 1869 9. Limit of Act. - This Act shall extend to the town of Calcutta and to the suburbs of the town of Calcutta as defined by any notification under Sections 1 to [Bengal Act 2 of 1866] [Substituted by the Amending Act, 1903.].
