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[Cites 0, Cited by 0] [Section 386] [Entire Act]

State of West Bengal - Subsection

Section 386(5) in West Bengal Municipal Act, 1993

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