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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of West Bengal - Subsection

Section 158(3) in The Calcutta Improvement Act, 1911

(3)On the written application of the Chairman, any police-officer above the rank of constable shall arrest any person who obstructs any officer or servant of the Board in the exercise of any of the powers conferred by this Act or any rule made hereunder.Evidence.