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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

Bombay Presidency - Subsection

Section 12A(2) in The Bombay Smoke-Nuisances Act, 1912

(2)The President or member authorized under sub-section (1) shall report to the Commission before its next ordinary meeting any action taken by him in the exercise of the powers under section 9A, 10 or 12.] [Section 12A was inserted by Bombay B of 1935, Section 2.]