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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Assam - Subsection

Section 82(5) in Gauhati Municipal Corporation Act, 1971

(5)The Municipal Secretary shall record in a book to be kept for the purpose particulars of any disclosure made under subsection (1) and of any notice given under sub-section (4) and the book shall remain open at all reasonable hours for the inspection of any Councillor.