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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(60) in West Bengal Municipal Act, 1993

(60)[ "State Election Commission" means the West Bengal State Election Commission referred to in sub-section (1) of section 3 of the West Bengal State ,Election Commission Act, 1994 (West Ben. Act VIII of 1994);] [Substituted by the,West Bengal Act 30 of 1994, w.e.f. 13.7.1994 for 160) 'State Election Commission' means the state Election Commission constituted in the manner referred to in sub-section (1) of section 28:]