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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bengal Presidency - Subsection

Section 5(1) in The Bengal Criminal Law Amendment Act, 1930

(1)The State Government and every servant of the Government to whom any copy of any order made under section 2 has been directed or endorsed by or under the general or special authority of the State Government may use any and every means necessary to enforce compliance with such order.