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[Cites 0, Cited by 0] [Section 238(2)] [Section 238] [Entire Act]

State of West Bengal - Subsection

Section 238(2)(h) in Kolkata Municipal Corporation Act, 1980

(h)for washing cars, carriages and [other vehicles, or] [Substituted by section 3(1) of the Calcutta Municipal Corporation (Amendment) Act, 1994 (West Bengal Act 32 of 1994), w.e.f. 11.5.1994, for the words other vehicles] [(i) to any institutional building, assembly building, business building, mercantile building, industrial building, storage building or hazardous building, referred to in sub-clause (c), sub-clause (d), sub-clause (e), sub-clause (t), sub-clause (g); sub-clause (h), or sub-clause (1), as the case may be, of clause (2) of section 390, or to any part of any such building, other than that used as a residential building or educational building within the meaning of sub-clause (a) or sub-clause (b), as the case may be, of clause (2) of section 390 :] [Clause (i) inserted by section. ibid w.e.f. 11.5.1994.]