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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(2) in The Asansol Municipal Corporation Act, 1990.

(2)The report of the Municipal Accounts Committee shall be discussed at a meeting of the Corporation for such decision as the Corporation may think fit:Provided that if no report is received from the Municipal Accounts Committee, the Corporation shall be competent to discuss auditors’ reports under section 78 for such decision as it thinks fit.