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 4] [Entire Act] Bengal Presidency - Subsection Section 4(3) in Bengal Suppression of Immoral Traffic Act, 1933 (3)If a conviction under sub-section (2) is set aside on appeal or otherwise the bond so executed shall be void.
