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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Jharkhand - Subsection

Section 1(2)(a) in The Bengal Vaccination (Amendment) Act, 1911

(a)Calcutta, as defined in clause (7) of Section 3 of the [Calcutta Municipal Act, 1899] [The Calcutta Municipal Act, 1899 has been repealed and re-enacted by the Calcutta Municipal Act, 1923.] (Bengal Act 3 of 1899),