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[Cites 0, Cited by 0] [Section 157(2)] [Section 157] [Entire Act]

State of West Bengal - Subsection

Section 157(2)(i) in The Calcutta Improvement Act, 1911

(i)to communicate without delay to the proper officer or servant of the Board any information which he receives of a design to commit or of the commission of any offence against this Act or any rule made hereunder, and