Section 5(4)(i) in The Bengal Smuggling Of Arms Act, 1934

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Bengal Presidency - Subsection

Section 5(4)(i) in The Bengal Smuggling Of Arms Act, 1934

(i)for the enforcement of the attendance of the person, against whom the warrant is issued, at such place and at such time or times as may be specified therein (and thereafter as the Commissioner of Police or the District Magistrate may direct), in order to communicate to such person the final order of the [Central Government] [Words substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937.] made under section 7, and

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Bengal Presidency - Subsection

Section 5(4)(i) in The Bengal Smuggling Of Arms Act, 1934