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

State of West Bengal - Subsection

Section 2(32) in The Asansol Municipal Corporation Act, 1990.

(32)"member", in relation to the Corporation, means a Councillor [, and includes a person nominated under clause (b) of sub-section (1) of section 5] [Words substituted by W.B. ACt 36 0f 1994.];