Section 39(4)(ii) in The Calcutta Suburban Police Act, 1866

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Bengal Presidency - Subsection

Section 39(4)(ii) in The Calcutta Suburban Police Act, 1866

(ii)if the rule were made under clause (d), clause (e) or clause (g) of sub-section (1)—to imprisonment with or without hard labour, for a term which may extend to eight days, or to fine which may extend to fifty rupees, or to both, or

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Bengal Presidency - Subsection

Section 39(4)(ii) in The Calcutta Suburban Police Act, 1866