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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(1) in The Calcutta Improvement Act, 1911

(1)The Board may associate with themselves, in such manner and for such period as may be prescribed by rules made under section 138 [any person or persons] [Words substituted by W.B. Act 32 of 1955.] whose assistance or advice they may desire in carrying out any of the provisions of this Act.