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[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

State of West Bengal - Subsection

Section 108(2)(d) in The West Bengal Correctional Services Act, 1992

(d)any appointment made under the provisions of the said Acts and continuing in force immediately before the commencement of this Act shall be deemed to have been made under the provisions of this Act.