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[Cites 0, Cited by 0] [Section 284(2)] [Section 284] [Entire Act]

State of West Bengal - Subsection

Section 284(2)(d) in The Asansol Municipal Corporation Act, 1990.

(d)all officers or other employees appointed under the Bengal Municipal Act, 1932, and continuing in office immediately before the commencement of this Act, shall, at the date of commencement of this Act, be deemed to have been appointed under this Act.