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 92] [Entire Act] State of West Bengal - Subsection Section 92(2) in The West Bengal Separation of Judicial And Executive Functions Act, 1970 (2)in the proviso, for the words "a Magistrate", in the two places where they occur, the words "a Judicial Magistrate" shall be substituted.
