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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bengal Presidency - Subsection

Section 6(2) in The Bengal Public Parks Act, 1904

(2)When any person is detained under sub-section (1) he shall forthwith be taken to the superintendent, or, if the superintendent be not present in the park or its immediate precincts, such person shall be taken to the nearest police station, or if he so requests, to the nearest Magistrate having jurisdiction to try him.