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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of West Bengal - Subsection

Section 112(1) in The Calcutta Improvement Act, 1911

(1)A special meeting of the Board be held as soon as may be expedient after the day appointed under section 17, subsection (1), and the Chairman shall at such special meeting lay before the Board an estimate of the income and expenditure of the Board for the portion of the financial year which on the said day had not expired.