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 77(3)] [Section 77] [Entire Act] State of West Bengal - Subsection Section 77(3)(a) in Siliguri Municipal Corporation Act, 1990 (a)by written summons, require the production before them or before any officer subordinate to them of any document which they may consider necessary for the proper conduct of audit;