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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of West Bengal - Subsection

Section 102(b) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

(b)where such proceeding is in respect of an order made under any other section, the District Magistrate may exercise in respect of the order made in such proceeding the powers conferred on a Court of Appeal by sections 423, 426 and 428.".