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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2)(b) in The Mahajati Sadan Act, 1949

(b)all powers and duties of the Board shall, during the period of supersession, be exercised and performed by such person or persons as the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government may appoint in this behalf,