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Bengal Presidency - Section

Section 79A in The Bengal Embankment Act, 1882

79A. [ Offences to be cognizable and non-bailable. - Notwithstanding anything contained in any other law for the time being in force, an offence punishable under this Act shall be cognizable and non-bailable] [Section 79A inserted by W.B. Act 33 of 1980.].