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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(a) in The Chota Nagpur Encumbered Estates Act, 1876

(a)the security to be required from subordinate officers under this Act;
(aa)[ the classes of cases which may be submitted by the Commissioner for the consent of the [State] [Inserted by Act 5 of 1884.] Government under Section 2;]