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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2) in The Darjeeling Gorkha Hill Council Act, 1988

(2)For the purposes of this section, a person shall not be deemed to hold an office of profit under the General Council by reason only of his being a [Councillor] [Word substituted by W.B. Act 3 of 1994.], Chief Executive Councillor or Vice-Chairman thereof.