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[Cites 0, Cited by 0] [Section 39A(6)] [Section 39A] [Entire Act]

Bengal Presidency - Subsection

Section 39A(6)(ii) in The Calcutta Suburban Police Act, 1866

(ii)if the prohibition were made under sub-section (2), sub-section (3) or sub-section (4), to imprisonment, with or without hard labour, for a term which may extend to one month, or to a fine which may extend to one hundred rupees, or to both.