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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(4)(a) in The Asansol Municipal Corporation Act, 1990.

(a)the terms of office, salaries, allowances (if any) and conditions of service, (including those for appointment of a casual or part-time nature) of the Chairman and other members of the Municipal Service Commission,