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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(4) in Calcutta Sheriff's Act, 1948

(4)All pensions payable under this section out of the [Consolidated Fund of the State] shall be so payable in all respects as pensions payable for service under the [State] Government and shall be subjected to the rules made in that behalf by the [State] Government.