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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(4)(e) in West Bengal Apartment Ownership Bye-laws, 1974

(e)to transact any other business that may be laid before the meeting by the Board or be considered by the annual general meeting, to be necessary for the administration of the property.