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

State of West Bengal - Subsection

Section 12(1) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

(1)for the words "State Government may, or, subject to the control of the State Government, the District Magistrate", the words "High Court with the previous approval of the State Government" shall be substituted;