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Bengal Presidency - Section

Section 7 in Bengal General Clauses Act, 1899

7. Printing of date on which Act is published after having received the assent of the Governor, Governor-General or his Majesty or the President

— In this Act, and in every Bengal Act or West Bengal Act made after the commencement of this Act, the date of such publication as is mentioned in section 6, shall be printed above the title of the Act, and shall form part of the Act.