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

State of West Bengal - Subsection

Section 2(p) in The West Bengal Municipal Elections Act, 1994

(p)"public holiday" means any day which is a public holiday for the purposes of section 25 of the Negotiable Instruments Act, 1881; (q) "qualifying date" means the date specified as such by the Commission by notification for the purposes of this Act;