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[Cites 0, Cited by 0] [Section 579(1)] [Section 579] [Entire Act]

State of West Bengal - Subsection

Section 579(1)(b) in The Calcutta Municipal Corporation Act, 1980

(b)the rules or the regulations made thereunder, and may prescribe the time and the place at which such Magistrate or Magistrates shall sit for the conduct of business. Every such Magistrate shall exercise all other powers and discharge all other functions of a Magistrate as provided in this Act.