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

State of West Bengal - Subsection

Section 4(6) in Calcutta Tramways Company (Acquisition of Undertaking) Act, 1976

(6)The State Government may take, or cause to be taken, all necessary steps for securing the possession of the undertaking of the Company which has vested in it [under sub-section (1) of section 3].