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[Cites 0, Cited by 0] [Section 62A(3)] [Section 62A] [Entire Act]

Bengal Presidency - Subsection

Section 62A(3)(ii) in The Calcutta Police Act, 1866

(ii)are likely, in the opinion of the Commissioner of Police, to inflame religious animosity or hostility between different classes, or to incite to the commission of an offence, to a disturbance of the public peace or to resistance to, or contempt of, the law or lawful authority.