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[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of West Bengal - Subsection

Section 203(5) in Kolkata Municipal Corporation Act, 1980

(5)Every licence shall be for a period of one year except in case of sites used for temporary fairs, exhibitions, sports events or cultural or social programmes.[ xxx ] [Sub-section (6) omitted by section 17 of the Calcutta Municipal Corporation (Amendment) Act, 1983 (West Bengal Act 32 of 1983), w.e.f. 4.1.1984.]