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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Assam - Subsection

Section 70(2) in Gauhati Municipal Corporation Act, 1971

(2)Nothing in this section shall be construed a affecting the right of the Corporation or the Commissioner to make any temporary appointment for period not exceeding six months which it or he is empowered to make under this Act.