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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(7)(c) in The Bengal Suppression Of Immoral Traffic Act, 1933

(c)a representative of any society recognised by the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] in this behalf who has been authorised by the society to institute prosecutions under this section.