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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(e) in The Calcutta Improvement Act, 1911

(e)[ every meeting shall be presided over by the Chairman and in his absence, by a Trustee chosen by the Trustees present to preside over the meeting] [Clauses (e) and (h) substituted by W.B. Act 32 of 1955.];