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 1957] [Entire Act] Greater Bengaluru City Corporation - Section 1957(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (2)The Government shall remit the surcharge collected by it every monthand upon failure to remit such amounts beyond six months, the Government
