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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Assam - Subsection

Section 72(1) in Gauhati Municipal Corporation Act, 1971

(1)Appointment to posts referred to in sub-section (1) of section 67 and to posts carrying a maximum salary not below one thousand rupees per month should be made on the recommendation of the Assam Public Service Commission.