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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Bengal Presidency - Subsection

Section 10(vi) in The Bengal Criminal Law Amendment Act, 1925

(vi)any matter which appears to the [appropriate Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] to be necessary for carrying into effect the provisions of this Act relating or ancillary to trials before Commissioners.