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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(1)(b) in The Bengal Suppression Of Terrorist Outrages Act, 1932

(b)shall not as far as practicable, be so utilized as to interfere with access to any place of worship situated in or contiguous to the land or building.