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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(2)(a) in The Bengal Orphanages And Widows' Homes Act, 1944

(a)that for the control and supervision of the said institution a society has, subject to such rules as may be made in this behalf by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, been formed and registered under the Societies Registration Act, 1860, the provisions of which shall, notwithstanding anything to the contrary contained in that Act, apply to every such institution as if such institution is a charitable society;