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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(6) in West Bengal Municipal Corporation Act, 2006

(6)if any dispute arises as to the accuracy of any amount certified to the deficit or excess under sub-section (4) or sub-section (5), as the case may be, the Corporation may, after payment of such deficit or after transfer of such excess, a the case may be, refer the matter to the State Government whose decision thereon shall be final.