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(8) in Bengal Suppression of Immoral Traffic Act, 1933 (8)No complaint shall be instituted under this section in respect of any brothel with reference to which proceedings are pending under section 6.
