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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bengal Presidency - Subsection

Section 4(1) in The Bengal Vagrancy Act, 1943

(1)For carrying out the purposes of this Act, the [State] [Word Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may appoint a person to be Controller of Vagrancy together with such other persons to assist him as it thinks fit.