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[Cites 0, Cited by 0] [Section 492] [Entire Act]

Bengal Presidency - Subsection

Section 492(xii) in Police Regulations, Bengal , 1943

(xii)all persons convicted under section 4 of the Bengal Criminal Law (Industrial Areas) Amendment Act, 1942, except when the convicted persons happen to be local men and the offence is of a petty nature; and