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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Bengal Presidency - Subsection

Section 9(3) in The Bengal Criminal Law Amendment Act, 1930

(3)Nothing in this section shall entitle any person against whom an order has been made under sub-section (1) of section 2 to attend in person or to appear by pleader in any matter connected with the reference to the said Judges, and the proceedings and report of the said Judges shall be confidential.