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[Cites 0, Cited by 0] [Section 391(2)] [Section 391] [Entire Act]

State of West Bengal - Subsection

Section 391(2)(d) in The Calcutta Municipal Corporation Act, 1980

(d)[ one shall be a nominee of the State Government, ] [Clauses (d) and (e) inserted by W.B. Act 15 of 1989.] [***] [Word omitted by W.B. Act 6 of 1996.]