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 12] [Entire Act] Bengal Presidency - Subsection Section 12(3) in The Bengal Vagrancy Act, 1943 (3)The [State] [Word Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall also appoint for the receiving centre one or more suitable qualified persons as medical officers.
