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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Bengal Presidency - Subsection

Section 17(a) in Bengal Medical Act, 1914

(a)who has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed, and such person's disqualification on account of such sentence not having been removed by an order which the [State Government] [is] hereby empowered to make, if [it thinks] fit, in this behalf; or