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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(iv) in Assam Municipal Act, 1956

(iv)is a manager or person in charge of a company, firm, society or business owning or occupying any land or building within the limits of the municipality if the company, firm, society or business possesses the qualification set forth in clause (1);