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[Cites 0, Cited by 0] [Section 17D(1)] [Section 17D] [Entire Act]

Bengal Presidency - Subsection

Section 17D(1)(b) in The Calcutta Suburban Police Act, 1866

(b)The State Government may, on its own motion or on the representation of any person or persons aggrieved, modify, alter or cancel any such order.er.