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 83] [Entire Act] Bengal Presidency - Subsection Section 83(5) in Calcutta Improvement Act, 1911 (5)If this Act is directed to come into force during a quarter, the first of the said returns shall be made for the unexpired portion of that quarter.
