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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3) in The Mahajati Sadan Act, 1949

(3)The Board may appoint a person to act as its Secretary and may also appoint in such manner as may be prescribed by rules made by the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government a Managing Committee and such other Committees as the Board may think fit and delegate to such Committee or Committees such of its powers as it may deem expedient.