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[Cites 0, Cited by 0] [Section 121(1)] [Section 121] [Entire Act]

State of West Bengal - Subsection

Section 121(1)(c) in Kolkata Municipal Corporation Act, 1980

(c)an amount equal to twenty-five per cent. of the total grant made by the State Government to the Corporation under sub-section (2) of section 12 of the Taxes on Entry of Goods into Calcutta Metropolitan Area Act, 1972 (West Bengal Act No. 5 of 1972); and