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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(1) in The Howrah Municipal Corporation Act, 1980

(1)The first meeting of the Corporation after a general election shall be held as early as possible after the publication of the results [thereof] [Word substituted for the words 'of the election of Aldermen under the rules made under this Act' by W.B. Act 36 of 1994.] and shall be convened by the Secretary.