Section 4(3)(i) in The Goondas Act, 1923

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3)(i) in The Goondas Act, 1923

(i)for the enforcement of the attendance of the person, against whom the warrant is issued, at such place and at such time or times as may be specified therein (and thereafter as such officer may direct) in order to communicate to such person the final order of the State Government made under section 8, and

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State of West Bengal - Subsection

Section 4(3)(i) in The Goondas Act, 1923