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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of West Bengal - Subsection

Section 121(2) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

(2)after clause (d), the following clause shall be inserted, namely :-"(e) make rules regulating the control and supervision of different classes of Magistrates and the control, supervision and inspection of different classes of Courts;".