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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of West Bengal - Subsection

Section 103(1) in Kolkata Municipal Corporation Act, 1980

(1)Every meeting shall be open to the public, unless a majority of the members of the Corporation present at the meeting decide by a resolution, which shall be put by the Presiding Officer either on his own ,motion or at the request of any such member without previous discussion, that any enquiry or deliberation pending before the Corporation shall be held in private.