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[Cites 0, Cited by 0] [Section 419(2)] [Section 419] [Entire Act]

State of West Bengal - Subsection

Section 419(2)(c) in West Bengal Municipal Act, 1993

(c)For not less than one month during such period, a copy of such draft shall be kept in the office of the Municipality for public inspection, and any person shall be permitted at any reasonable time to peruse the same, free of charge.