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[Cites 0, Cited by 0] [Section 288(1)] [Section 288] [Entire Act]

State of West Bengal - Subsection

Section 288(1)(d) in The Chandernagore Municipal Corporation Act, 1990

(d)all officers or other employees appointed under the said Act, and continuing in office immediately before the commencement of this Act, shall, at the date of commencement of this Act, be deemed to have been appointed under this Act.