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State of West Bengal - Act

The Official Trustees (Bengal Amendment) Act, 1940

WEST BENGAL
India

The Official Trustees (Bengal Amendment) Act, 1940

Act 12 of 1940

  • Published on 8 August 1940
  • Commenced on 8 August 1940
  • [This is the version of this document from 8 August 1940.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Official Trustees (Bengal Amendment) Act, 1940Bengal Act 12 of 1940[8th August, 1940.]An Act to amend the Official Trustee Act, 1913, in its application to Bengal.Whereas it is expedient to amend the Official Trustees Act, 1913, in its application to Bengal, in the manner hereinafter appearing;

1. Short title and commencement.

(1)This Act may be called the Official Trustees (Bengal Amendment) Act, 1940.
(2)It shall come into force on such date as the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, appoint.

2. Application of Act.

- The Official Trustees Act, 1913, shall, in its application to [West Bengal] [Words substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], be amended in the manner hereinafter provided.

3. Amendment of section 19 of Act 2 of 1913.

- For clause (a) of sub-section (2) of section 19 of the Official Trustees Act, 1913, the following clauses shall be substituted, namely :-"(a) whether the accounts have been audited in the prescribed manner, and
(aa)whether, so far as can be ascertained by such audit, the accounts contain a full and true account of everything which ought to be contained therein, and".