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[Cites 0, Cited by 0] [Section 6F] [Entire Act]

State of West Bengal - Subsection

Section 6F(b) in The Indian Red Cross Society (Bengal Branch) Act, 1920

(b)all standing orders made under any rule which were in force immediately before the commencement of the Indian Red Cross Society (Bengal Branch) (Amendment) Ordinance, 1950 and are not inconsistent with the provisions of this Act shall continue to be in force, and