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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(2) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

(2)for sub-section (2), the following sub-section shall be substituted, namely :-"(2) Any powers conferred by the Sessions Judge or the District Magistrate may be withdrawn by the Sessions Judge or the District Magistrate, as the case may be.".