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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of West Bengal - Subsection

Section 138(1) in The Calcutta Improvement Act, 1911

(1)In addition to the power conferred by section 31, the Board may from time to time made rules (not inconsistent with any rules made by the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] or the President of the Tribunal under this Act) for carrying out the purposes of this Act.