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State of West Bengal - Section

Section 32 in The Hooghly River Bridge Act, 1969

32. [ Power to make regulations. [Section 32 inserted by W.B. Act 26 of 1980.]

(1)The Commissioners may, with the previous approval of the State Government, make regulations, not inconsistent with the provisions of this Act or the rules made thereunder, on such matters as may be required to be determined by regulations.
(2)All regulations shall be published in the Official Gazette.]