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[Cites 0, Cited by 0] [Section 588(2)] [Section 588] [Entire Act]

State of West Bengal - Subsection

Section 588(2)(i) in The Calcutta Municipal Corporation Act, 1980

(i)to communicate without delay to the Municipal Commissioner or any other officer of the Corporation 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