Section 16(1)(b) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

(b)in clause (e), for the words "could be dealt with by a District Magistrate", the words "requires to be dealt with by him" shall be substituted;

Legal Document View