19B. [ Act to be read subject to orders so issued. [Inserted by Beng. Act 2 of 1906.]
- All provisions of this Act other than Section 19-A as to the maintenance of registers, as to entry of matters in any particular register or in any particular part of any register and as to other matters relating to registers, shall be read subject to any orders issued by the Board under Section 19-A and for the time being in force.]
