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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

Bengal Presidency - Subsection

Section 38(1)(b) in Bengal Excise Act, 1909

(b)shall be in such form and contain such particular as the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substitued by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Adaptation.] may direct.