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 127] [Entire Act] State of West Bengal - Subsection Section 127(15) in The West Bengal Separation of Judicial And Executive Functions Act, 1970 (15)Power to recover forfeited bond for appearance before Magistrate's Court, section 514, and to require fresh security, section 514A.
