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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(v) in The West Bengal Public Libraries Act, 1979

(v)[ two members to be nominated by the Government from amongst the Commissioners of the municipalities, or Councillors of the Corporation, within the district;] [[Clause (v) substituted by W.B. Act 41 of 1994, which was earlier as under :-