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[Cites 0, Cited by 0] [Section 197(2)] [Section 197] [Entire Act]

State of West Bengal - Subsection

Section 197(2)(a) in The Calcutta Municipal Corporation Act, 1980

(a)any sum paid or deposited under section 189 in excess shall be refunded or allowed to be set-off against any present or future demand of the Corporation under this Act, and