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Bengal Presidency - Section

Section 20 in Bengal General Clauses Act, 1899

20. Official chiefs and subordinates.

— In any Bengal Act or West Bengal Act made after the commencement of this Act, it shall be sufficient, for the purpose of expressing that a law relative to the chief or superior of an office shall apply to the deputies or subordinates lawfully performing the duties of that office in the place of their superior, to prescribe the duty of the superior.Provisions as to Orders, Rules, etc., made under Enactments