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(1) in The Indian Evidence (West Bengal Amendment) Act, 1960 (1)for the words "a partitioned district or sub-district have been kept in East Bengal," the words "West Bengal have been kept in Pakistan," shall be substituted; and
