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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of West Bengal - Subsection

Section 56(2) in The Chandernagore Municipal Corporation Act, 1990

(2)For the avoidance of doubts it is hereby declared that an order of [dissolution] [Word substituted by West Bengal Act 36 of 1994.] made under section shall not effect or imply in any way the dissolution of the Corporation as a body corporate.