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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(b) in The Bombay Prevention Of Excommunication Act, 1949.

(b)without the previous sanction of the State Government or any officer authorised by the '[State] Government not below the rank of the Commissioner of Police ffin any area for which a Commissioner of Police has been appointed and the District Magistrate elsewhere.