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 4 in The Bengal Touts Act, 1942 4. Amendment of section 13 of Act 18 of 1879. - After clause (e) of section 13 of the Legal Practitioners Act, 1879, the following clause shall be inserted, namely: -"(ee) who knowing that a person has not a licence under section 31A employs such person as a clerk, or".
