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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(2)(g) in Smoke-Nuisances Act, 1963

(g)prescribe a procedure for giving a warning to offenders before instituting a prosecution under this Act, and declare the minimum period which should be allowed to elapse in different classes of causes between the giving of such warning and the institution of a prosecution;