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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(2)(c) in The West Bengal Housing Board Act, 1972

(c)the form of the annual budget to be laid before the Board under section 19 and the other particulars to be contained therein;
(cl)[ the time within which the State Government may approve or return the budget to the Board under sub-section (1) of section 21;] [Clause (cl) inserted by W.B. Act 35 of 1973.]