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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(6)(d) in Kolkata Municipal Corporation Act, 1980

(d)to consider the report of the auditors in cases where the Corporation requires them to conduct a special audit of any receipt or expenditure of the Corporation or to examine the accounts of stores and stocks of the Corporation or to check the inventory of the properties of the Corporation including its land holdings and buildings; and