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[Cites 0, Cited by 0] [Section 3A(4)] [Section 3A] [Entire Act]

State of West Bengal - Subsection

Section 3A(4)(b) in The West Bengal Fire Services Act, 1950

(b)The Additional Director-General shall perform his duties, and discharge his functions, in exercise of such powers as may be delegated to him under clause (b) of sub-section (3) and in accordance with such directions as may be given to him by the Director-General from time to time.