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[Cites 0, Cited by 0] [Section 167(1)] [Section 167] [Entire Act]

State of West Bengal - Subsection

Section 167(1)(c) in The Howrah Improvement Act, 1956

(c)any Trustee, or any person associated with the Board under section 16, or any other member of a Committee appointed under this Act, having voted or taken any other part in any proceeding in contravention of section 20; or