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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Bengal Presidency - Subsection

Section 6(2)(c) in The Bengal Smuggling Of Arms Act, 1934

(c)the advising Judges shall not be bound to observe the rules of evidence and shall not permit the putting of any question which may endanger the safety of the individual.