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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(2) in The West Bengal Criminal Law (Amendment) Act, 1964

(2)Anything done or any action taken under the West Bengal Criminal Law (Amendment) Ordinance, 1964 shall be deemed to have been validly done or taken under this Act as if this Act had commenced on the 16th day of January, 1964.