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[Cites 0, Cited by 0] [Section 67(4)] [Section 67] [Entire Act]

State of Assam - Subsection

Section 67(4)(b) in Gauhati Municipal Corporation Act, 1971

(b)If the State Government does not communicate its approval to the appointment of any officer referred to in sub-section (1) within 45 days from the date of receipt of the communication from the Corporation, the appointment shall be deemed to have been approved.