Section 2(4) in The Bengal Vaccination (Amendment) Act, 1911
(4)The substance of every notification under sub-section (1) or sub-section (2) shall be proclaimed and notified in the vernacular, within the town or area effected, by such means and in such manner as the [State] [Substituted by para 4(1) of the ALO for 'Provincial'.] Government may direct.
