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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(1)(d) in The Calcutta Improvement Act, 1911

(d)if he is a salaried servant of the Government, and if his continuance in office as a Trustee is, in the opinion of the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.], undesirable.