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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of West Bengal - Subsection

Section 87(2) in West Bengal Municipal Corporation Act, 2006

(2)The Commissioner shall submit accounts to auditors as may be required by them:Provided that the Commissioner shall not be bound to submit accounts of expenditure in connection with any anti-corruption work but shall, if so required by the auditors, furnish certificate, under his signature, of all such expenditure.