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[Cites 0, Cited by 1] [Section 62A(6)] [Section 62A] [Entire Act]

Bengal Presidency - Subsection

Section 62A(6)(ii) in The Calcutta Police Act, 1866

(ii)if the prohibition were made under the sub-section (2), sub-section (3) or sub-section (4)--to imprisonment, with or without hard labour, for a term which may extend to one month, or to fine which may extend to one hundred rupees, or to both.