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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(1) in The Howrah Improvement Act, 1956

(1)The Board may from time to time appoint Committee consisting of such persons of any of the following classes as they may think fit, namely, -
(i)Trustees,
(ii)persons associated with the Board under section 16,
(iii)other persons whose assistance or advice the Board may desire as members of Committees:
Provided that no Committee shall consist of less than three persons.