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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(2)(b) in The Calcutta Municipal Corporation Act, 1980

(b)no such contract which under the provisions of this Act cannot be entered into without the approval or sanction of any authority or officer under this Act shall be entered into by any officer referred to in clause (a) until and unless such approval or sanction has been duly obtained;