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[Cites 0, Cited by 0] [Section 179(2)] [Section 179] [Entire Act]

State of West Bengal - Subsection

Section 179(2)(b) in The Calcutta Municipal Corporation Act, 1980

(b)shall have effect from the beginning of the quarter of a year ending on the 30th June or 30th September or 31st December or 31st March, as the case may be, following that in which a notice under sub-section (2) of section 184 is issued.