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 4] [Entire Act] State of West Bengal - Subsection Section 4(iii) in The Code Of Criminal Procedure (West Bengal Amendment) Act, 1988 (iii)any case other than those mentioned in clauses (i) and (ii), the investigation is not concluded within a period of two years,
