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 3] [Entire Act] State of West Bengal - Subsection Section 3(5) in The Bengal Smoke-Nuisances Act, 1905 (5)[ "Magistrate" means a Metropolitan Magistrate or a Judicial Magistrate of the First Class;] [Clause (5) substituted for the original clause by W.B. Act 50 of 1978.]
