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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Bengal Presidency - Subsection

Section 31(b) in Bengal General Clauses Act, 1899

(b)in relation to any Ordinance promulgated by the Governor under Article 213 of the Constitution or any Regulation made by the Governor under sub-paragraph (2) of paragraph 5 of the Fifth Schedule to the Constitution, as they apply in relation to a West Bengal Act made by the State Legislature: