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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Gujarat - Subsection

Section 72(2) in The Gujarat Police Act, 1951

(2)any person who contravenes a rule or order under clause (x) of sub-section (1) of Section 33 or an order or notification under sections 36, 37, 56, [57, or 63AA;] [These figures, words and letters were substituted for the word and figures 'or 57' by Bombay 1 of 1956, section 11.].