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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of West Bengal - Subsection

Section 76(1) in The Calcutta Improvement Act, 1911

(1)The President of the Tribunal may, from time to time, with the previous sanction of the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.], make rules, not repugnant to the Code of Civil Procedure 1908, for the conduct of business by the Tribunal.