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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Bengal Presidency - Subsection

Section 12(2)(e) in The Bengal Places Of Public Amusement Act, 1933

(e)the manner of making applications under sub-section (2) of section 8 for revision of an order passed under sub-section (1) of that section.