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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(2)(c) in The Calcutta Municipal Corporation Act, 1980

(c)no contract involving an expenditure exceeding ten thousand rupees or such higher amount as the Mayor-in-Council may fix shall be entered into by any officer referred to in clause (a) unless the same has been previously approved by the Mayor-in-Council;