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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Bengal Presidency - Subsection

Section 45(3) in Bengal Children Act, 1922

(3)Whoever obstructs any person appointed under sub-section (1) in the discharge of his duties, or refuses or willfully neglects to furnish him with the necessary means of making any entry or inspection, shall be punishable with fine which may extend to fifty rupees.