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Bengal Presidency - Section

Section 20 in The Bengal Vagrancy Act, 1943

20. Punishment for refusing to go before a Special Magistrate.

- Any person refusing or failing to accompany a police officer to, or to appear before a Special Magistrate, when required by such officer under section 6 to do so, may be arrested without warrant, and shall be liable to be punished on conviction before a Magistrate with rigorous imprisonment for a term which may extend to one month or with fine or with both.