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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2)(h) in The Bengal Smoke-Nuisances Act, 1905

(h)prescribe a procedure for the giving of warning to offenders before instituting a prosecution under this Act, and declare the minimum period which should be allowed to elapse in different classes of cases between the giving of [such warning and the institution of a prosecution] [Word 'and' repealed by Ben. Act 1 of 1916.];