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[Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(1)(c) in The Bengal Suppression Of Immoral Traffic Act, 1933

(c)being the lessor or landlord, or any premises or the agent of such lessor or landlord, lets the same, or any part thereof, with the knowledge that the same, or any part thereof, is intended to be used as a brothel,