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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(3) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(3)If any Director is on account of illness or otherwise rendered temporarily incapable of carrying out this duties or is absent on leave or otherwise in circumstances not involving his removal, the State Government or the General Council may forthwith appoint or elect, as the case may be, another person to act in his place.