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 2] [Entire Act] State of West Bengal - Subsection Section 2(h) in The Calcutta Sports Act, 1955 (h)"sports" mean cricket, football, hockey, tennis, volley-ball, badminton, or any other outdoor game or athletic sport whatsoever notified in this behalf by the State Government.
