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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(4) in The West Bengal Municipal Elections Act, 1994

(4)Any reference in this Act to the Presiding Officer shall, unless the context otherwise requires, be deemed to include a reference to any person performing any functions which he is authorised to perform under subsection (2) or sub-section (3), as the case may be.