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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of West Bengal - Subsection

Section 174(a) in The Calcutta Improvement Act, 1911

(a)obstructs or molests any person with whom the Chairman has entered into a contract on behalf of the Board, in the performance or execution by such person of his duty or of anything which he is empowered or required to do by virtue or in consequence of this Act or any rule made hereunder, or