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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(i) in The West Bengal Public Libraries Act, 1979

(i)[ the District Magistrate of the district (other than Calcutta) or his nominee not below the rank of Sub-divisional Officer or, in the case of Calcutta, the Director, shall be the Chairman;] [[Clause (i) substituted by W.B. Act 24 of 1985, which was earlier as under :-