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[Cites 0, Cited by 0] [Section 191(2A)] [Section 191] [Entire Act]

State of West Bengal - Subsection

Section 191(2A)(ii) in The West Bengal Panchayat Act, 1973

(ii)refer the matter to the State Government with his recommendation for appropriate action under section 192A, section 196B, section 213 or section 214, as the case may be: