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[Cites 0, Cited by 0] [Section 125(3)] [Section 125] [Entire Act]

State of West Bengal - Subsection

Section 125(3)(b) in The West Bengal Panchayat Act, 1973

(b)[ The members referred to in clauses [(a), (b), (ba), (bb) and (bc)] [[Clauses (b) and (c) substituted for previous clause (b) by W.B. Act 37 of 1984. Previous clause (b) was as under:-