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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

Bengal Presidency - Subsection

Section 8A(1) in The Bengal Criminal Law Amendment Act, 1925

(1)In any trial by Commissioners appointed under this Act, the Commissioners may, if they think fit, order at any stage of the trial that the public generally or any particular person shall not have access to, or be or remain in, the room or building used for the trial.]