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State of West Bengal - Section

Section 23 in The Howrah Bridge Act, 1926

23. [ Offences and penalties. [[Section 23 substituted by W.B. Act 19 of 1959, which earlier as under :-

'23. Offences and penalties. - The offences mentioned in column 1 of the following table shall be punishable to the extent mentioned in column 2 thereof with reference to such offences respectively :-