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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(1) in The Asansol Municipal Corporation Act, 1990.

(1)The Secretary shall be the Secretary to the Corporation and the Municipal Accounts Committee and of other Committees, if any, and shall exercise such powers and discharge such functions as are conferred on him by or under this Act or as may be assigned to him by the Chief Executive Officer.