Section 15(2)(d) in Calcutta Improvement Act, 1911

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Bengal Presidency - Subsection

Section 15(2)(d) in Calcutta Improvement Act, 1911

(d)if was elected or appointed as being a member of the Corporation, the Bengal Chamber of Commerce or the Bengal National Chamber of Commerce [or the Indian Chamber of Commerce or the Bharat Chamber of Commerce] and if he is, at the date of such notification, no longer a member of the Corporation or such Chamber, as the case may be.

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Bengal Presidency - Subsection

Section 15(2)(d) in Calcutta Improvement Act, 1911