West Bengal Security Act, 1950

No. 19 of 1950 An Act to make special provision for the maintenance of public order by the prevention of illegal acquisition, possession or use of arms, the suppression of subversive movements endangering communal harmony or the safely or stability of the State and the suppression of goondas and for maintaining supplies and services essential to the life of the community. Whereas it is expedient to make special provision for the maintenance of public order by the prevention of illegal acquisition, possession or use of arms, the suppression of subversive movements endangering communal harmony or the safety or stability of the State and the suppression of goondas and for maintaining supplies and services essential to the life of the community; It is hereby enacted as follows:—

Act number

Act 19 of 1950

Year

1950

Enacted on

31-03-1950

In force from

31 March 1950

Jurisdiction

West Bengal State Act

Subjects

Defence And National Security, Criminal Law

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Official source: India Code