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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of West Bengal - Subsection

Section 44(2)(b) in The Bengal Money-Lenders Act, 1940

(b)the control to be exercised by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order. 1950.] Registrar over Registrars and Sub-Registrars and by a Registrar over Sub-Registrars;
(bb)[ the manner of appointment and qualifications of Inspectors referred to in sub-section] [Clause (bb) Inserted by W.B. Act 21 of 1965.] (1) of section 6A, the powers and duties of such Inspectors and the control to be exercised over such Inspectors by the State Registrar, Registrars and Sub-Registrars;