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

State of West Bengal - Subsection

Section 6A(1) in The Bengal Money-Lenders Act, 1940

(1)The State Government may, by notification in the Official Gazette, appoint such persons as it thinks fit to be Inspectors for the purposes of this Act and define the area within which each such Inspector shall exercise his powers and perform his duties.