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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Bengal Presidency - Subsection

Section 5(2)(a) in Goondas Act, 1923

(a)nothing in this section shall be deemed to entitle the person whose case is before the advising Judges to appear or be represented before them by pleader, nor shall the [State Government] be so entitled,