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State of West Bengal - Act

The Commissions Of Inquiry (West Bengal Amendment) Act, 1980

WEST BENGAL
India

The Commissions Of Inquiry (West Bengal Amendment) Act, 1980

Act 49 of 1980

  • Published on 24 January 1981
  • Commenced on 24 January 1981
  • [This is the version of this document from 24 January 1981.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Commissions Of Inquiry (West Bengal Amendment) Act, 1980West Bengal Act 49 of 1980[24th January, 1981.]Assent of the President was first published In the Calcutta Gazette, Extraordinary, dated the 24th January, 1981.An Act to amend the Commissions of Inquiry Act, 1952, in its application to West Bengal.Whereas it is expedient to amend the Commissions of Inquiry Act, 1952, in its application to West Bengal, for the purpose and in the manner hereinafter appearing;It is hereby enacted as follows:-

1. Short title. -

This Act may be called the Commissions of Inquiry (West Bengal Amendment) Act, 1980.

2. Application of the Act. -

The Commissions Of Inquiry Act, 1952 (hereinafter referred to as the principal Act), shall, in its application to West Bengal, be amended an the manner hereinafter provided.

3. Amendment of section 5 of Act 60 of 1952. -

To sub-section (3) of section 5 of the principal Act, the following Explanation shall be added:-"Explanation. - For the purpose of this sub-section, any police officer of or above the rank of Inspector of Police shall be deemed to be a gazetted officer.".