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[Cites 0, Cited by 0] [Section 409(2)] [Section 409] [Entire Act]

State of West Bengal - Subsection

Section 409(2)(i) in West Bengal Municipal Act, 1993

(i)to communicate without delay to the Chairman [or the Executive Officer] [Inserted by Act No. 11 of 2017, dated 31.3.2017.] or any officer of the Municipality any information which he receives in respect of any design to commit, or any commission of, any offence under this Act or the rules or the regulations made thereunder. and