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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(2) in The Howrah Bridge Act, 1926

(2)The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] shall have power to guarantee the service and repayment of any loan raised under the provisions of sub-section (1) or any part of such loan.