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 1] [Section 197] [Entire Act] State of West Bengal - Subsection Section 197(iii) in Kolkata Municipal Corporation Act, 1980 (iii)in case of refund, if any, is to be made by the Corporation to the assessee, such refund amount shall not accrue any interest thereon.]
