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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bengal Presidency - Subsection

Section 6(4) in The Bengal Criminal Law Amendment Act, 1930

(4)Notwithstanding anything contained in the Code of Criminal Procedure, 1898, (Act V of 1898) an offence under this section shall be a cognizable and non-bailable offence for which a warrant shall ordinarily issue in the first instance.