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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of West Bengal - Subsection

Section 108(3) in The Calcutta Improvement Act, 1911

(3)Every such estimate shall differentiate capital and revenue funds, and shall be prepared in such form, and shall contain such details, as the [State Government] [Substituted by the Adaptation Laws Order, 1950.] or the Board may from time to time direct.