Section 3(1)(b) in The Bengal Suppression of Terrorist Outrages (Supplementary) Act, 1932

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Union of India - Subsection

Section 3(1)(b) in The Bengal Suppression of Terrorist Outrages (Supplementary) Act, 1932

(b)any sentence of transportation for a term exceeding two years, or of imprisonment for a term exceeding four years passed by a Special Magistrate in any trial under the local Act held outside the presidency- town of Calcutta.

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Union of India - Subsection

Section 3(1)(b) in The Bengal Suppression of Terrorist Outrages (Supplementary) Act, 1932