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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Assam - Subsection

Section 73(2) in Gauhati Municipal Corporation Act, 1971

(2)The Corporation shall by rules made in this behalf provide for -
(a)The manner in which the Commission shall perform the duties imposed upon it by or under the Act; and
(b)The number of members of the staff of the Commission and their conditions of service.