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[Cites 0, Cited by 0] [Section 619A(3)] [Section 619A] [Entire Act]

State of West Bengal - Subsection

Section 619A(3)(b) in The Calcutta Municipal Corporation Act, 1980

(b)save on complaint made by the person aggrieved by the offence or the parent or other relative of such parson or any recognised welfare institution or any recognised professional institution or organisation of engineers, architects or technocrats.