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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(1) in Gauhati Municipal Corporation Act, 1971

(1)Each Standing Committee shall consist of five member elected by the Corporation from its own number other than the Mayor:Provided that no Councillor shall be a member of more than one Standing Committee at the same time.