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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Bengal Presidency - Subsection

Section 12(2) in The Bengal Vagrancy Act, 1943

(2)For the purposes of this Act every receiving centre shall be under the immediate control of an officer-in-charge who shall be appointed by the [State] [Word Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and who shall perform his functions subject to the orders of the Controller.