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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(19C) in The Howrah Municipal Corporation Act, 1980

(19C)[ "municipal market" means a market belonging to or maintained by the Corporation;] [Clauses (19A) to (19C) inserted by W.B. Act 29 of 1990.]