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State of West Bengal - Section

Section 3 in The Official Trustees (West Bengal Amendment) Act, 1985

3. Amendment of section 4 of Act 2 of 1913.

- In sub-section (1) of section 4 of the principal Act, for the words "for each State:", the words "for the State; and any Official Trustee so appointed shall be under the control and supervision of the Government:" shall be substituted.