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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(3) in The West Bengal Municipal Elections Act, 1994

(3)If any question arises as to whether any person or any member has become subject to any of the disqualifications mentioned in [sub-section (1) or] sub-section (2), the question shall be referred for decision to such authority and in such manner as the State Government may notify from time to time.