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[Cites 0, Cited by 0] [Section 391] [Entire Act]

State of West Bengal - Subsection

Section 391(4) in The Calcutta Municipal Corporation Act, 1980

(4)The Committee shall meet at such periodical interval as may be [determined by the Mayor-in-Council :] [Words substituted by W.B. Act 21 of 1988.]Provided that ordinarily at least three meetings shall be held during every calender month.