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Citedby 19 docs - [View All]
Trustees For Improvement Of ... vs Bahadur Khan And Ors. on 9 August, 1984
A.S. Narayana vs State Of West Bengal And Ors. on 13 August, 1973
M/S Kewal Court Pvt. Ltd vs State Of West Bengal & Ors on 19 May, 2011
Nursing Dass Kothari vs Chuttoolall Misser on 26 February, 1923
Bibhuti Bhusan Ray And Anr. vs State Of West Bengal on 9 January, 1973

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[Complete Act]
Central Government Act
Section 20 in The Calcutta Pilots Act, 1859
20. Power to make rules.-- It shall be lawful for the 1 [ Central Government] to make such rules as it shall think proper, not inconsistent with the provisions of this Act, for conducting the proceedings and regulating the practice of the said Court.