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 43D(1)] [Section 43D] [Entire Act] Bengal Presidency - Subsection Section 43D(1)(b) in The Calcutta Police Act, 1866 (b)The State Government may, on its own motion or on the representation of any person or persons aggrieved, modify alter or cancel any such order.