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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of West Bengal - Subsection

Section 77(4) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(4)The General Manager may take any measures under sub-section (3), whether or not the person who has failed to comply with the requisition or order is liable to punishment or has been prosecuted or sentenced to any punishment under this Act or any regulation made thereunder for such failure.