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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of West Bengal - Subsection

Section 144(1)(b) in West Bengal Municipal Act, 1993

(b)an officer of the State Government or of the Central Government or of any local authority on duty, or of any person in his or its custody or of any property belonging to him or it or in his or its custody, or of any vehicle, carriage, cart or animal employed by him or it, for the transport of such property; or