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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(1) in West Bengal Municipal Service Commission Act, 2018

(1)The Commission may, with the previous approval of the State Government, make regulations, not inconsistent with the provision of this Act or the rules made thereunder, for discharging the function of the Commission under this Act.