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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Bengal Presidency - Subsection

Section 78(2) in Calcutta Port Act, 1890

(2)Penalty.- If any such person neglect or refuse so to do, or produce any such books, deeds, contracts, accounts, vouchers, documents or papers, or to make or sign such declaration, he shall be liable for every neglect or refusal to a penalty not exceeding one hundred rupees.