Section 610(2) in The Calcutta Municipal Corporation Act, 1980
(2)[ Notwithstanding anything contained in sub-section (1) or in section 199 or elsewhere in this Act, within a period of six months from the date of coming into force of section 6 of the Calcutta Municipal Corporation (Amendment) Act, 1992 (hereinafter in this sub-section referred to as the said date), every person engaged on the said date in any profession, trade or calling in Calcutta as specified in Schedule IV, either by himself or by an agent or representative, shall obtain the certificate of enlistment referred to in subsection (1) of section 199 in respect of the period from the 1st April, 1990 till the date immediately before the said date in accordance with the provisions of section 199 and the rules, if any, made under section 600.] [sub-section (2) and (3) inserted by W.B. Act 9 of 1992.]
