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[Cites 0, Cited by 1] [Section 137] [Entire Act]

State of West Bengal - Subsection

Section 137(1) in The West Bengal Panchayat Elections Act, 2003

(1)The Commission, in consultation with the State Government, may issue such general or special directions as may, in its opinion be necessary for the purpose of giving effect to the provisions of this Act or the rules made thereunder or holding any election under this Act.