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[Cites 0, Cited by 0] [Section 138(3)] [Section 138] [Entire Act]

State of Assam - Subsection

Section 138(3)(b) in Gauhati Municipal Corporation Act, 1971

(b)The amount of any deficiency or loss, which appears to have been caused by the gross negligence or misconduct of any person including the Administrator of a superseded Corporation;