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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(5) in New Town, Kolkata Development Authority Act, 2007

(5)Any person who wilfully neglects or refuses to comply with the requisition made by an Auditor shall, on conviction by a court be punishable with fine which may extend to one thousand rupees in respect of each item included in the requisition.