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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(4)(c) in The Chandernagore Municipal Corporation Act, 1990

(c)the terms and conditions of service including appointments of casual or part-time nature as well as discipline, control and conduct of officers and other employees of the Municipal Service Commission.