Section 1 — Title, extent and commencement.
The Bengal Military Police Act, 1892.
(1) This Act may be called the Bengal Military Police Act, 1892. (2) It extends to the whole of the territories subject to the Lieutenant-Governor of Bengal: and (3) It shall come into force on such day as the Local Government may, by notification in the Calcutta Gazette, appoint in this behalf.Open in Lexace · Ask the AI about this section
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