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] [Entire Act] Union of India - Section Section 4 in The Bengal Suppression of Terrorist Outrages (Supplementary) Act, 1932 4. Effect of section 19 of local act.— Section 19 of the local Act shall have effect as if it had been enacted by the Indian legislature.
