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[Cites 0, Cited by 0] [Section 391(5)] [Section 391] [Entire Act]

State of West Bengal - Subsection

Section 391(5)(b) in The Calcutta Municipal Corporation Act, 1980

(b)any functions for purposes of civil aviation, the Committee shall, in accordance with such rules as may be framed in consultation with such departments or agencies of Government as have control on such matters, refer such cases to such Departments for their opinions before finalizing its recommendations.