Section 172(1B) in Kolkata Municipal Corporation Act, 1980
(1B)For the purpose of getting exemption under sub-section (1A), the applicant, shall, with the application, submit a certificate to be issued by Department of Information Technology, Government of West Bengal, to the effect that the industry or the service, in respect of which the exemption under sub-section (IA) has been sought for by the applicant, is an Information Technology Industry or Information Technology Enabled Services.] [Sub-sections (1A) and (1B) inserted by section 4(2) of the Kokata Municipal Corporation (Amendment) Act, 2006 (west Bengal Act 32 of 2006). w.e.f. 1.5.2007.]
