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[Cites 0, Cited by 0] [Section 64(5)] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(5)(b) in The Bengal Agricultural Income-Tax Act, 1944

(b)to interfere with any rules made by the [Supreme Court] [substituted by the Adaptation of Laws Order, 1950.], and for the time being in force, for the presentation of appeals to [the Supreme Court] [substituted by the Adaptation of Laws Order, 1950.], or their conduct before the said [Judicial Committee] [This expression 'Judicial Committee' has been left unadapted and should be read as 'that Court'.].