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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(1) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

(1)after the words "State Government", the words "or, where the conferment of power was in consultation with the High Court, the State Government, in consultation with the High Court," shall be inserted;