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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(6) in Gauhati Municipal Corporation Act, 1971

(6)If the Government take action under sub-section (1), they may issue such directions as they think necessary or desirable in respect of all or any of the matters referred to in sub-sections (3) and (4);