BOMBAY MOLASSES (CONTROL) ACT, 1956


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Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE, EXTENT AND COMMENCEMENT View Judgements
  2 DEFINITIONS View Judgements
  3 MOLASSES BOARD, ITS CONSTITUTION AND PROCEDURE View Judgements
  4 FUNCTIONS OF MOLASSES BOARD View Judgements
  5 INSPECTORS AND THEIR POWERS AND FUNCTIONS View Judgements
  6 POWERS TO CONTROL, SUPPLY, DISTRIBUTION ETC, OF MOLASSES View Judgements
  7 OFFENCE, PENALTY AND FORFEITURE View Judgements
  8 OFFENCES BY COMPANIES View Judgements
  9 COGNIZANCE OF OFFENCES View Judgements
  10 COMPOUNDING OF OFFENCES View Judgements
  11 OFFICERS EMPOWERED TO INVESTIGATE OFFENCES View Judgements
  12 POWERS OF ENTRY, SEARCH, SEIZURE AND ARREST View Judgements
  13 PROVISIONS OF CRIMINAL PROCEDURE CODE TO APPLY TO INVESTIGATIONS, ETC. II OF 1974 View Judgements
  14 REPORT OF SEIZURE OF MOLASSES TO MAGISTRATE View Judgements
  15 DELEGATION OF POWERS View Judgements
  16 EXEMPTIONS View Judgements
  17 POWER OF STATE GOVERNMENT TO CALL FOR AND EXAMINE RECORDS OF PROCEEDINGS View Judgements
  18 OFFICERS AND PERSONS ACTING UNDER THE ACT TO BE PUBLIC SERVANTS. XLV OF 1860 View Judgements
  19 BAR OF PROCEEDINGS View Judgements
  20 POWER TO MAKE RULES View Judgements



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