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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of West Bengal - Subsection

Section 176(1) in Siliguri Municipal Corporation Act, 1990

(1)There shall be provided in every new building at or in which not less than twenty labourers or workmen are likely to be employed such privy and urinal accommodation and such accommodation for bathing or washing of clothes and domestic utensils as the Corporation may decide.