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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Assam - Subsection

Section 89(2) in Gauhati Municipal Corporation Act, 1971

(2)In making such rules, the Corporation may provide that all or any of the provision of section 79 and of sections 82 to 84 (inclusive) may with such modification as it thinks fit apply to such Standing committees, Special Committees, Joint Committees or Sub-Committees.