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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Bombay Presidency - Subsection

Section 11(2)(h) in The Bombay Smoke-Nuisances Act, 1912

(h)prescribe a procedure for the giving of warning to offenders before instituting a prosecution under this Act, and declare the minimum period which should be allowed to elapse in different classes of cases between the giving of such warning and the institution of a prosecution;
(hh)[ prescribe the procedure regarding the submission and approval of plan under sub-section (1) of section 9A;] [Clause (hh) was inserted by Bombay 10 of 1929, Section 5.]