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] [Entire Act] Bengal Presidency - Section Section 412 in Police Regulations, Bengal , 1943 412. Public Prosecutor in important cases. - In important cases, the Superintendent shall apply to the District Magistrate to retain the services of the Public Prosecutor from the commencement of the case in the lower Court.
