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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(58A) in The Chandernagore Municipal Corporation Act, 1990

(58A)[ "recognised political party" means a National party or a State party recognised as such by the Election Commission of India by notification for the time being in force;] [Clause (58A) inserted by West Bengal Act 30 of 1997.]