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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(2)(c) in The West Bengal Law Clerks Act, 1997

(c)the manner in which, and the authority by which doubts and disputes as to the validity of an election to the State Council or the election of Chairman, Vice-Chairman or General Secretary of the State Council shall be finally decided;