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 1] [Section 22] [Entire Act] State of West Bengal - Subsection Section 22(1) in The West Bengal Board Of Secondary Education Act, 1963. (1)No Court inferior to a Presidency Magistrate or a Magistrate of the first class shall try an offence punishable under this Act.
