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[Cites 0, Cited by 1] [Section 1] [Entire Act]

State of West Bengal - Subsection

Section 1(3) in The Bengal Money-Lenders Act, 1940

(3)It shall come into force on such date as theWord Substituted for the [State Government may, by notification in the Official Gazette, appoint.] [words 'Provincial' by the Adaptation of Laws Order. 1950.]