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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1B) in West Bengal Municipal Act, 1993

(1B)[] [Inserted by the W.B. Municipal (Amendment) Act, 1997 (West Bengal Act 32 of 1997), w.e.f 18.3.1998.] "Auditor" means an Auditor appointed under section 86, and includes any officer authorized by him to perform all or any of the functions of an Auditor under this Act;