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 21] [Entire Act] Bengal Presidency - Subsection Section 21(a) in Bengal Suppression of Immoral Traffic Act, 1933 (a)if the Juvenile Court or the Court of the Magistrate is situated within the limits of the jurisdiction of the Chief Presidency Magistrate, to the Chief Presidency Magistrate ; and
