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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(1) in The Chandernagore Municipal Corporation Act, 1990

(1)The Corporation shall, at its first meeting after general election or as soon as may be thereafter, constitute a Poor Fund Committee for the administration of the Poor Fund maintained by the Corporation under any law in force immediately before the coming into force of this Act.