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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bengal Presidency - Subsection

Section 4(3) in Bengal Smoke-Nuisances Act, 1905

(3)[of the members referred to in clauses (i) and (iii) of sub-section (2), not more than one-half] shall be officials nominated by the [State Government]; and the remainder shall be non-officials nominated in such manner as the [State Government] may direct, by bodies or associations whose interests are likely to be affected by this Act.