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State of West Bengal - Section

Section 4 in The West Bengal Security Act, 1950

4. Saving.—

No prohibition, restriction or disability imposed by or under this Act , unless otherwise expressly provided by an order made by the State Government or by an officer specially authorised by the State Government in this behalf, shall apply to anything done by, or under the direction of, any public servant acting in the course of his duty as such public servant.