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[Cites 0, Cited by 0] [Section 543] [Entire Act]

State of West Bengal - Subsection

Section 543(5) in The Calcutta Municipal Corporation Act, 1980

(5)Every grantee of any licence or written permission granted under this Act shall, at all reasonable times while such licence or written permission remains in force, if so required by the Municipal Commissioner or by the other officer by whom it was granted, produce such licence or written permission.B. Entry and inspection