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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(1) in The Calcutta Improvement Act, 1911

(1)Whenever money is borrowed by the Board on debentures, the debentures shall be in such form as the Board, with the previous sanction of the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.], may from time to time determine.