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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(c) in The Chandernagore Municipal Corporation Act, 1990

(c)be responsible for the custody of all records, other than the papers and documents connected with the proceedings of the Corporation and the Mayor-in-Council and Municipal Accounts Committee, and shall preserve the same in such manner and for such period as may be determined by regulations;