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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Bengal Presidency - Subsection

Section 28(2)(d) in The Bengal Vagrancy Act, 1943

(d)the manner in which a vagrant is to be sent to a receiving centre under sub-section (1) of section 8 and the proviso to sub-section (1) of section 10;