Section 202(4)(b) in Kolkata Municipal Corporation Act, 1980

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State of West Bengal - Subsection

Section 202(4)(b) in Kolkata Municipal Corporation Act, 1980

(b)the words 'advertisement related to public interest' mean the advertisement which is related to promoting public health, preservation and conservation of environment, literacy campaign, fire protection, awareness of traffic rules, communal harmony, displayed by the Government or registered non-Government organisation, but shall not include the displaying advertisement, in any manner whatsoever, for the purposes of

(i)selling or buying goods, real estates, services, concepts in lieu of financial or any other consideration ; or

(ii)entertainment or recreational programme ; or

(iii)setting up any marketing chain or network ; or

(iv)admission in any tutorial, academy, training centre, commercial school, commercial college, or any other organisation which imparts, or shall impart, any education, including technical education, in lieu of financial or any other consideration ; or

(v)recruitment of personnel through any private agency ;

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State of West Bengal - Subsection

Section 202(4)(b) in Kolkata Municipal Corporation Act, 1980