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 1] [Section 3] [Entire Act]

Bengal Presidency - Subsection

Section 3(1) in The Bengal Criminal Law Amendment Act, 1925

(1)The [appropriate Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] may, by order in writing, direct that any person accused of any offence specified in the First Schedule shall be tried by Commissioners appointed under this Act.