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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(5) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(5)The State Government shall appoint one of the Directors appointed under clause (a) of sub-section (1) as the Chairman whose duties and functions shall be such as may be prescribed.