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[Cites 0, Cited by 1] [Section 54] [Entire Act]

State of West Bengal - Subsection

Section 54(4) in West Bengal Municipal Act, 1993

(4)Save as otherwise provided in this Act, the State Government may by rules provide for the [qualification for] [Substituted by ibid, w.e.f. 10.10.1994, for 'mode of'.] appointment, conditions of service and other allied matters relating to the officers and employees of Municipalities.