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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of West Bengal - Subsection

Section 86(2)(b) in The Asansol Municipal Corporation Act, 1990.

(b)the time within which, and the manner in which, the matter referred to in the proviso to section 79 shall be referred to the State Government;