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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(2)Any officer or employee aggrieved by an order or decision of the General Manager or any other officer authorised by the General Manager in this behalf inflicting punishment on him may appeal to the Board and the decision of the Board thereon shall be final.