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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2)(b) in The Bengal Smoke-Nuisances Act, 1905

(b)prescribe the powers and duties to be exercised and performed by the Commission and by Inspectors, respectively, and regulate the exercise and performance of those powers and duties;
(bb)[ prescribe the manner of publication of notifications prohibiting the erection or use of kilns or furnaces or the manufacture of coke in specified areas;] [Clause (bb) inserted by W. B. Act 50 1978.]