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 145] [Entire Act] State of West Bengal - Subsection Section 145(1) in The Howrah Improvement Act, 1956 (1)It shall be the duty of the Board forthwith to remedy any defects or irregularities that may be pointed out by the auditor.
