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 161] [Entire Act] State of West Bengal - Subsection Section 161(e) in Kolkata Municipal Corporation Act, 1980 (e)in consultation with the Mayor-in-Council conduct a special audit of receipt or expenditure of the Corporation, and transmit a report on the same to the Mayor-in-Council.
