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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(2) in The Howrah Bridge Act, 1926

(2)In particular and without prejudice to the generality of the foregoing power the Local Government may make rules -
(a)regulating the collection of taxes which may be imposed under this Act and the payment thereof to the Commissioners, and
(b)prescribing the method of examination by auditors under section 14 of the accounts kept by the Commissioners.'.]]