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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(2) in The West Bengal Fire Services Act, 1950

(2)Where, in pursuance of such order, the Corporation of Calcutta or the Commissioners of a municipality realise any fees under this Act, such fees shall be paid to the State Government at such times and after making such deductions for the cost of collection and other incidental expenses therefrom as may be prescribed.'.]]