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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Bengal Presidency - Subsection

Section 6(1)(a) in Bengal General Clauses Act, 1899

(a)in the case of a Bengal Act or West Bengal Act made before the commencement of the Constitution, it shall come into operation, if it is an Act of the Legislature, on the day on which the assent thereto of the Governor, the Governor General or His Majesty, as the case may require, is first published in the Official Gazette, and if it is an Act of the Governor of Bengal, on the day on which it is first published as an Act in the Official Gazette;