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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bengal Presidency - Subsection

Section 6(2) in The Bengal Criminal Law Amendment Act, 1930

(2)Whoever knowingly and wilfully disobeys any direction in an order made under sub-section (1) of section 2A shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.