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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(2) in Gorkhaland Territorial Administration Act, 2011

(2)The Chief Executive shall make, for the convenient transaction of business of the Gorkhaland Territorial Administration Sabha, allocation among such Sabha Members of the said business in so far as it is not business with respect to which the Chief Executive is by or under this Act required to act in his discretion as he thinks fit.