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

State of West Bengal - Subsection

Section 2(20A) in The West Bengal Panchayat Act, 1973

(20A)[ "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 (20A) inserted by W.B. Act 18 of 1994.]