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[Cites 0, Cited by 0] [Section 2126] [Entire Act]

Bengal Presidency - Subsection

Section 2126(4) in Calcutta Port Act, 1890

(4)No bye-law, and no repeal or alteration or, or addition to, any bye-law, shall be confirmed until the same has been published 3[for two weeks successively in the Official Gazette and until fourteen days have expired from the date on which the same had been first published in the Gazette].