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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(3) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(3)The qualifications, remuneration and other conditions of service of Directors appointed under clause (a) of sub-section (1) and the fees for attendance at meetings of Directors elected under clause (b) of the said subsection shall be such as may be prescribed.