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State of West Bengal - Section

Section 11 in The Indian Electricity (West Bengal Amendment) Act, 1994

11. Insertion of new section 50A. -

After section 50 of the principal Act, the following section shall be inserted :-"50A. Offences to be cognizable. - Notwithstanding anything contained in the Code of Criminal Procedure, 1973, any offence punishable under section 39 or section 44 shall be cognizable.".