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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(1)(a) in The Calcutta Improvement Act, 1911

(a)has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed, and such person's disqualification on account of such sentence not having been removed by an order which the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] is hereby empowered to make, if it thinks fit, in this behalf; or