Legal Document View

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
[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of West Bengal - Subsection

Section 87(2)(b) in West Bengal Municipal Act, 1993

(b)account of any deficiency [or defalcation] [inserted by the West Bengal Act XLV of 1994, w.e.f. 10 10.1994.] or loss which appears to have been caused by the gross negligence or misconduct of any person,