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[Cites 0, Cited by 0] [Section 121(4)] [Section 121] [Entire Act]

State of West Bengal - Subsection

Section 121(4)(b) in West Bengal Municipal Act, 1993

(b)the words 'advertisement related to public interest' mean the advertisement which is related to promoting public health, preservation and conservation of environment, literacy campaign. fire protection, awareness of traffic rules, communal harmony, displayed by the Government, or any registered non-Government organization, or any political party. or any mass organization, but shall not include the displaying of advertisement, in any manner whatsoever, for the purposes of-
(i)selling or buying goods, real estates, services, concepts in lieu of financial or any other consideration; or
(ii)entertainment or recreational programme, or
(iii)setting up any marketing chain or network; or
(iv)admission in any tutorial, academy, training center, commercial school, commercial college, or in any other organization which imparts, or shall impart, any education, including technical education, in lieu of financial or any other consideration; or
(v)recruitment of personnel through any private agency;