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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Bengal Presidency - Subsection

Section 10(1) in The Bengal Criminal Law Amendment Act, 1930

(1)When an order under sub-section (1) or section 2 has been made against a person, the State Government may at any time, without conditions or upon any conditions which such person accepts, direct the suspension or cancellation of such order.