Section 6(2)(a) in The Bengal Smuggling Of Arms Act, 1934

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Bengal Presidency - Subsection

Section 6(2)(a) in The Bengal Smuggling Of Arms Act, 1934

(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 [Central Government] [Words substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937.] be so entitled,

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Bengal Presidency - Subsection

Section 6(2)(a) in The Bengal Smuggling Of Arms Act, 1934