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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(3) in The Bengal Vaccination (Amendment) Act, 1911

(3)After the expiration of the said period, the [State] [Substituted by para 4(1) of the ALO for 'Provincial'.] Government if no objections have been so sent, or if it considers that the objections so sent are insufficient may, by a like notification, effect the proposed extension.