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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Assam - Subsection

Section 72(5) in Gauhati Municipal Corporation Act, 1971

(5)Notwithstanding anything contained in sub-section (1), (2), (3) and (4) it shall not be necessary to consult that Public Service Commission and the Municipal Service Commission, where a vacancy in a post is not likely to exceed three months or if the posts is created for a temporary period not likely to exceeds six months.