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

Bengal Presidency - Subsection

Section 7A(4)(i) in The Bengal Criminal Law Amendment Act, 1925

(i)to the trial of persons who surrendered or were arrested before the date of the commencement of the Bengal Criminal Law Amendment Act, 1934, in respect of any offence for which they have not at such date been placed on trial, as well as to the trial of persons who surrender or are arrested after that date;