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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(2)All action taken by the Authority shall be expressed to be taken in the name of the Authority, and orders and other instruments made and executed in the name of the Authority shall be authenticated by affixing the seal of the Authority and signature of the Chairman or any other Director authorised in this behalf by the Board.