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State of West Bengal - Section
Section 6 in The West Bengal State Laws (Extension To Cooch Behar) Act, 1950.
6. Removal of difficulties.
- If any difficulty arises in giving effect to any provisions of this Act or of any Act extended to Cooch Behar by this Act the State Government, as occasion may require, may by order do anything which appears to the State Government to be necessary for the purpose of removing the difficulty.The Schedule.[See section 2(1)]| Year. | Number | .... | Short title. |
| (1) | (2) | (3) | |
| Acts. | |||
| 1919 | 4 | .... | The Bengal Primary Education Act, 1919. |
| 1930 | 6 | .... | The Bengal Criminal Law (Amendment) Act, 1930. |
| 1930 | 7 | .... | The Bengal (Rural) Primary Education Act, 1930. |
| 1940 | 21 | .... | The Bengal Co-operative Societies Act, 1940. |
| 1948 | 13 | .... | The West Bengal Factories and Mines (Control ofDismantling) Act, 1948. |
| 1948 | 32 | .... | The West Bengal Black Marketing Act, 1948. |