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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(6)(a) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(a)The Directors appointed under clause (a) of sub-section (1) shall, pending election of Directors by the General Council under clause (b) of the said sub-section, be competent to function as the Board and be deemed to be a duly constitute Board under this section.