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[Cites 0, Cited by 0] [Section 62(4)] [Section 62] [Entire Act]

Bengal Presidency - Subsection

Section 62(4)(ii) in The Calcutta Police Act, 1866

(ii)if the rule were made under clause (d), clause(e) or clause (g) of sub-section (1) --to imprisonment, with or without hard labour for a term which may extend to eight days or to fine, which may extend to fifty rupees, or to both, or