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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Assam - Subsection

Section 90(1) in Gauhati Municipal Corporation Act, 1971

(1)Any Standing Committee, Special Committee or Joint Committee may appoint one or more Sub-Committees consisting of such Councillors at it thinks fit for any purpose with which it is entitled to deal and which in its opinion, can be more usefully carried out by a Sub-Committee.