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State of West Bengal - Section

Section 14 in The Mahajati Sadan Act, 1949

14. Returns.

- The [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government may call upon the Board to furnish it with any extract from any proceedings of the Board or from any record under the control of the Board or with any information concerning the administration of the Mahajati Sadan and the Board shall thereupon furnish the same without unreasonable delay.