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[Cites 0, Cited by 0] [Section 421] [Entire Act]

State of West Bengal - Subsection

Section 421(3) in West Bengal Municipal Act, 1993

(3)The cancellation or modification of any regulation under sub-section (2) shall take effect from such date as the State Government may specify in the notification under that sub-section or, if no such date is specified, froth the date of publication of such notification, provided such cancellation or modification shall not affect anything done or suffered or omitted to be done under such regulation before such date.