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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of West Bengal - Subsection

Section 89(2)(b) in The Chandernagore Municipal Corporation Act, 1990

(b)the time within which, and the manner in which, the matter referred to in the proviso to section 82 shall be referred to the State Government;