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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(3) in The Calcutta Municipal Corporation Act, 1980

(3)If the conviction resulting in the dismissal of an officer or employee of the Corporation under sub-section (2) is set aside by a competent court, such officer or employee shall be deemed to have been suspended from the service of the Corporation from the date of conviction till the date on which the conviction is set aside.