Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(2)(d) in The Bengal Electricity Duty Act, 1935

(d)any other matter [which may be or is required to be prescribed or] [Words inserted by W.B. Act 16 of 1963.] for which there is no provision or insufficient provision in this Act and provision is, in the opinion of the Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the [State Government] [word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], necessary for giving effect to the provisions of this Act.