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[Cites 0, Cited by 0] [Section 61A] [Entire Act]

State of West Bengal - Subsection

Section 61A(6) in Kolkata Municipal Corporation Act, 1980

(6)In the event of any change of the information furnished under sub-section (3), sub-section (4) or sub-section (5), the Leader or the Councillor, as the case may be, shall, as soon as may be within fifteen days from the date of such change, furnish in writing such change of information to the competent authority.