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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2) in Gorkhaland Territorial Administration Act, 2011

(2)For the purposes of this section, a person shall not be deemed to hold an office of profit under the Gorkhaland Territorial Administration Sabha by reason only of his being a Member, Chief Executive, Deputy Chief Executive, Chairman and Deputy Chairman thereof.