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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(2) in West Bengal Municipal Corporation Act, 2006

(2)For the avoidance of doubts it is hereby declared that an order of dissolution made under sub-section (1) of section 60 shall not effect or imply in any way the dissolution of the Corporation as a body corporate.