Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 71A] [Entire Act] Bengal Presidency - Subsection Section 71A(2) in The Calcutta Police Act, 1866 (2)Whoever contravenes the provisions of sub-section (1) shall be liable on conviction before a Magistrate, to a fine not exceeding two hundred rupees.
