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[Cites 0, Cited by 0] [Section 377] [Entire Act]

State of West Bengal - Subsection

Section 377(3) in West Bengal Municipal Corporation Act, 2006

(3)Where any power or function or duty as conferred or imposed on the Corporation by or under any other law for the time being in force, such law shall have effect as if this section had formed a part of such law, and, thereupon, such law shall be deemed to have been amended accordingly.