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 3] [Entire Act] State of West Bengal - Subsection Section 3(i) in The Calcutta High Court (Extension Of Jurisdiction) Act, 1953 (i)by the highest Court of appeal in relation to Chandernagore before the 2nd day of May, 1950, or in any proceeding pending before that Court on that day, or
