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[Cites 0, Cited by 0] [Section 40A(9)] [Section 40A] [Entire Act]

State of West Bengal - Subsection

Section 40A(9)(b) in The Asansol Municipal Corporation Act, 1990.

(b)whether the Councillor or Councillors, against whom such petition is filed, exercised the voting right in a meeting of the Corporation contrary to such manner of voting.