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[Cites 0, Cited by 0] [Section 391(2)] [Section 391] [Entire Act]

State of West Bengal - Subsection

Section 391(2)(c) in Kolkata Municipal Corporation Act, 1980

(c)one shall be the Director of West Bengal Fire Services [or his nominees.] [Substituted by section 2(3), ibid, for the words or his nominee.],