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[Cites 0, Cited by 0] [Section 169(2)] [Section 169] [Entire Act]

State of West Bengal - Subsection

Section 169(2)(b) in The Calcutta Municipal Corporation Act, 1980

(b)the time within which, and the manner in which, the matter referred to in the proviso to sub-section (1) of section 162 shall be referred to the State Government;