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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of West Bengal - Subsection

Section 159(2) in The Calcutta Municipal Corporation Act, 1980

(2)Every such query or observation shall be promptly taken into consideration by the officer of the Corporation to whom it may be addressed and shall be returned without delay with the necessary vouchers, statements, returns or explanations to the Chief Municipal Auditor.