Section 6(1)(c) in The Bengal Suppression Of Immoral Traffic Act, 1933

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State of West Bengal - Subsection

Section 6(1)(c) in The Bengal Suppression Of Immoral Traffic Act, 1933

(c)is used, as, or for the purpose, aforesaid on any main thoroughfare which has been notified as such in this behalf by the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] on the recommendation of -

(i)the Corporation of Calcutta, if the thoroughfare is situated within its jurisdiction, or

(ii)the Commissioners of any Municipality, within whose jurisdiction the through fare is situated, made in pursuance of a resolution of the Commissioners of the Municipality, or

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State of West Bengal - Subsection

Section 6(1)(c) in The Bengal Suppression Of Immoral Traffic Act, 1933