Section 88(2)(i) in The West Bengal Municipal Elections Act, 1994

[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

(i)any other matter required to be prescribed [*****] [Words 'by this Act' Omitted by W.B. Act 9 of 2000, w.e.f. 21.2.2000.]

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