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State of West Bengal - Section

Section 24 in The West Bengal Security Act, 1950

24. Unlawful drilling.—

(1)The State Government may, by general or special order, prohibit or restrict in any area such exercise, movement, evolution or drill of a military nature as may be specified in the order.***
(3)If any person contravenes any order made under this section, he shall be punishable with imprisonment for a term which may extend to five years or with fine or with both.