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 87(2)] [Section 87] [Entire Act] State of West Bengal - Subsection Section 87(2)(c) in West Bengal Municipal Act, 1993 (c)the account of any sum received, which ought to have been. but have not been, brought into any account by any person,