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[Cites 0, Cited by 0] [Section 39A(3)] [Section 39A] [Entire Act]

Bengal Presidency - Subsection

Section 39A(3)(ii) in The Calcutta Suburban Police Act, 1866

(ii)are likely in the opinion of the Commissioner of Police, to inflame religious animosity or hostility between different classes, or to incite to the commission of an offence, to a disturbance of the public peace, or to resistance to, or contempt of, the law or lawful authority.