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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Bengal Presidency - Subsection

Section 11(3) in The Bengal Criminal Law Amendment Act, 1930

(3)No person in respect of whom any such order has been made requiring him to notify his residence or change or residence or to report himself to the police or to abstain from any specified act, shall be deemed to be under restraint for the purpose of sub-section (2).