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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(3)(b) in Kolkata Municipal Corporation Act, 1980

(b)by the State Government in consultation with the Mayor-in-Council, by notification, from amongst persons who are or have been in the service of Government, if the Mayor-in-Council so decides: