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

State of West Bengal - Subsection

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

(b)one shall be a nominee of the Commissioner of Police, Kolkata, [ xxx ] [Word and omitted by section 2(2) of the Calcutta Municipal Corporation (Amendment) Act, 1989 (West Bengal Act XV of 1989).]