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 13A] [Entire Act] Bengal Presidency - Subsection Section 13A(1) in The Bengal Vagrancy Act, 1943 (1)For every receiving centre and every vagrants' home, the State Government shall establish a Board of Visitors, constituted in such manner and consisting of such number of members as may be prescribed.
