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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Assam - Subsection

Section 68(b) in Gauhati Municipal Corporation Act, 1971

(b)Have the custody of all papers and documents connected with the proceedings of -
(i)The Corporation and any Committee appointed by the Corporation under Section 86;
(ii)The Standing Committee and any sub-committee thereof;