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State of West Bengal - Section

Section 4 in The West Bengal Legislature (Removal Of Disqualifications) Act, 1952

4. Savings.

- On the West Bengal Legislature (Removal of Disqualifications) Ordinance, 1952, ceasing to operate, section 8 of the Bengal General Clauses Act, 1899, shall apply as if the said Ordinance were an enactment then repealed by a West Bengal Act.