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 6A] [Entire Act] State of West Bengal - Subsection Section 6A(4) in The Bengal Money-Lenders Act, 1940 (4)An Inspector appointed under sub-section (1) shall be deemed to be a public servant, within the meaning of section 21 of the Indian Penal Code.
