Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80] [Entire Act] State of West Bengal - Subsection Section 80(1) in The Chandernagore Municipal Corporation Act, 1990 (1)The accounts of the Corporation shall be audited from time to time by such auditors are appointed for audit of State Government accounts.
