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[Cites 0, Cited by 4] [Entire Act]

State of West Bengal - Section

Section 5 in The West Bengal Relief Undertakings (Special Provisions) Act, 1972

5. Overriding effect of notification under section 4.

- A notification issued under section 4 shall have effect notwithstanding anything to the contrary contained in any other law, agreement or instrument or any decree or order of a Court, tribunal, officer or other authority.