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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(3)(i) in The Howrah Improvement Act, 1956

(i)if he incurs any of the disqualifications mentioned in section 5 after his appointment [* * *] [Omitted 'or election, as the case may be' by Act No. 12 of 2012, dated 21.8.2012.], as a Trustee; or